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Judgment
Heard learned counsel for the petitioner and India Tourism Development Corporation Ltd. (hereinafter referred to as the ''ITDC'').
As of now, the grievance of the petitioner is restricted to whether his gratuity and leave encashment have been properly calculated on the basis of the admissible scale.
Learned counsel for the petitioner submitted that the same has been calculated on a lower scale but because of lack of detailed calculation, he is not able to point out where the error has occurred.
Learned counsel for the ITDC submitted that within two weeks, a detailed calculation chart with regard to payment made to the petitioner relating to gratuity and leave encashment shall be provided.
In view thereof, the respondent no. 3 is directed to provide a detailed calculation chart of gratuity and leave encashment to the petitioner within two weeks from the date of production of a copy of this order before him. Upon the same being provided to the petitioner, he shall make a detailed representation to the respondent no. 3, within three weeks thereafter pointing out to any error in the calculation. Upon the representation being filed, the respondent no. 3 shall get the matter enquired and pass a reasoned order thereupon within the next three weeks. If it is found that there is error and something more is required to be paid to the petitioner, the same shall be paid to him within two weeks from the date of passing of the order. It goes without saying that if the objection of the petitioner is upheld and it is found that there is an error, the amount required to be paid to the petitioner shall carry interest on the delayed payment of the difference amount.
The writ petition stands disposed off in the aforementioned terms.