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Judgment
Tarlok Singh Chauhan, J
The instant petition has been filed for grant of the following substantive relief:-
“That the respondents may kindly be directed to release the payment of 619 days of accumulated compensatory leave along with interest @ 12%
p.a. w.e.f. 2011 in favour of the petitioner.â€
Record reveals that the entire premises on the basis of which the petition has been founded is the acknowledgments regarding the claim of the
petitioner having been made from time to time, as is evident from Annexure P-2, appended with this petition, collectively.
On the last date of hearing, the learned counsel for the HRTC had informed us that a Committee had been constituted to submit a report upon the
issue regarding “Carry forward of Weekly rests in respect of HRTC employees†and the recommendations of the Committee were awaited.
As observed above, the Committee so constituted, could have only gone into the claims of the employees, which have not been acknowledged or
admitted by the HRTC. But, in the instant case, as observed above, the claim of the petitioner has been expressly acknowledged in various
correspondences, more particularly, in Annexure P-2.
Therefore, in such circumstances, we feel that it was not at all either proper or necessary for the respondents to have referred the matter to the
Committee, so constituted by them.
In the given facts and circumstances of the case, we dispose of the petition by directing the respondents to release the payment of 619 days of
accumulated compensatory leave within a period of four weeks from today, failing which, the same shall carry interest at the rate of 12% per annum.
Pending application(s), if any, also stand disposed of.
For compliance, to come up on 14th July, 2021.