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Judgment
7 paragraphs · 184 wordsSanjaya Kumar Mishra, J
1) Heard the learned counsel for the parties.
2) The petitioner is a retired employee of the respondent-Corporation. His complaint is that the retirement benefits due to him have not been paid. The benefits include gratuity, leave encashment, arrears of 7th Pay Commission w.e.f. 01.01.2016 to 31.12.2016 and dearness allowance.
3) Mr. D.S. Patni, the learned Senior Counsel for the respondent-Corporation, does not actually dispute the liability. However, the learned Senior Counsel does not, of course, agree to the exact amount due. His main contention is paucity of funds.
4) The petitioner is a retired employee and we feel that it will be unfair to deprive him of his retiral benefits. Therefore, we dispose of the writ petition by directing the respondent No. 2, i.e., the Uttarakhand Peyjal Sansadhan Vikas Evam Nirman Nigam, as follows:-
The amount of gratuity, leave encashment, arrears of the 7th Pay Commission and dearness allowance all shall be paid to the petitioner within a period of six months from today.
5) Urgent certified copy of this order be supplied to the parties, as per Rules.