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Judgment
Rajiv Sharma, J.—The learned erstwhile Himachal Pradesh Administrative Tribunal has passed the following order on 7th November, 2005:
....In view of the aforesaid, the present original application is allowed and the Respondent No. 3 is directed to pay the dues of the applicant on account of gratuity and leave encashment within one month. Since the applicant has been denied immediate use of her money, we also hold Respondent No. 3 liable to pay interest @ 6% per annum from the date of filing of the present original application till the date of its realization. The parties are left to bear their own costs.
Mr. Dilip Sharma, learned Counsel for the Respondent submits that in sequel to the directions issued by the learned erstwhile Tribunal, gratuity and leave encashment has already been paid to the Petitioner on the basis of unrevised pay-scale. However, it is made clear that as and when the issue of revision of pay-scales is determined, the Petitioner shall be paid the gratuity and leave encashment etc. as per the revised pay-scale.
In view of the observations made hereinabove, the present petition is disposed of, so also the pending application(s), if any.