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Judgment
Tarlok Singh Chauhan, J
The present petition has been filed for grant of the following substantive relief:-
“i) That a writ of mandamus may be issued and the respondents may kindly be directed to release the retiral benefits i.e. Gratuity of Rs.10,00,000/- (Anexure P-1), which is due and payable to the petitioner w.e.f. 01.06.2019 along with interest on the entire amount of gratuity and leave encashment amounting to Rs.6,93,360/- (w.e.f. 01.06.2019 to 6.01.2022) from due date i.e. 01.06.2019 till the dat eof its realization on account of delayed period payments, in terms of the judgments dated 05.07.2022 passed by this Hon'ble Court in CWP no. 3545/2022, titled as Tek Chand Vs. HPTDC & Anr. (Annexure P-3) and even otherwise on facts and law as stated above in the petition, the petition may kindly be allowed with costs, in the interest of law and justice.”
On 27.06.2023, this Court has passed the following order:-
“Learned counsel for the petitioner fairly submits that after filing of the instant petition all the retiral dues have been paid, however, it is only the interest which remains to be paid. In these circumstances, issue notice. Mr. Naresh Kaul, Advocate appears and waives service of notice on behalf of the respondents.
Reply/instructions be filed/obtained within two weeks.”
Learned counsel for the respondents on instructions has submitted that the interest as claimed by the petitioner would be paid within two weeks. His statement is taken on record.
Accordingly, the instant petition is disposed of with a direction to the respondents to pay the interest within the stipulated period as undertaken. Pending application(s), if any, shall also stand disposed of.