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Judgment
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Tarlok Singh Chauhan, J
The petitioner, who was working with the respondent-Corporation as a Mechanic and retired as such on 30.4.2019, has come up before this Court
seeking release of his retiral benefits i.e. gratuity, leave encashment alongwith statutory interest.
Notice. Mr. Naresh Kaul, Advocate appears and waives service of notice on behalf of the respondents. Mr. Naresh Kaul, Advocate states that in
addition to the sum of Rs.4,92,720/-, towards leave encashment, already released on 12.10.2020, further sum of Rs.2.00 Lakh would be released in
favour of the petitioner during the course of the day. His statement is taken on record. Learned Counsel appearing for the petitioner states that still
some amount remains to be paid to his client, besides the statutory interest on delayed payment.
In view of the nature of the order, we propose to pass, no response is required from the respondents. .
Given the prayers in the petition, let the respondents release the balance amount of admissible retiral benefits, in accordance with law. Rs. 2.00
Lakh be paid today and the remaining amount alongwith statutory interest within two months thereafter. There shall also be a direction to the
respondent-Corporation to file compliance report within three months from today.
In view of the above, the instant petition is disposed of with the aforesaid directions. The petitioner shall be at liberty to approach this Court again, in
case he still feels aggrieved and dissatisfied. Pending application(s), if any, shall also stand disposed of.
For compliance, to come up on March 22, 2021.