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Judgment
A.A. Sayed, CJ
The petition has been filed by the petitioner seeking the following reliefs:
“(i). That the directions may kindly be issued to the respondent Corporation to pay the amount of gratuity (DCRG), alongwith interest @ 9% per annum to the Petitioner with effect from due date i.e. 01.07.2020 till the date of its realization.”
Learned counsel for the petitioner has placed reliance on the judgment of the Division Bench of this Court dated 24.02.2022 in CWP No.6628 of 2021 alongwith connected matters (Anil Kumar Goel vs. The Himachal Pradesh Tourism Development Corporation Ltd. & others). Learned counsel for the petitioner states that the petitioner would be satisfied if the petition is disposed of, in terms of the directions contained in para-5 of the said judgment.
In the facts and circumstances of the case, we dispose of the writ petition by directing the respondents to pay gratuity to the petitioner with actual rate of interest as per applicable rules, till the time of actual payment, which shall be paid to them within a period of six months from today. The due amount of payment, if delayed beyond six months, shall be paid with interest to the rate of 9% per annum till the date of its actual payment.
Pending miscellaneous application(s), if any, also to stand disposed of.