RAKESH KUMAR TRIPATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner retired from the post of Assistant Engineer, Uttarakhand Payjal Nigam, Roorkee, District Haridwar on 28/2/2021. Since he has not been paid the amount of retiral benefits, therefore, petitioner has approached this Court, seeking the following reliefs:

(2.) Mr. D.S. Patni, learned Senior Counsel appearing for respondent no. 2 while admits that petitioner has not been paid retiral dues, however, he submits that he cannot make any statement regarding the exact amount payable to petitioner. He further submits that due to financial constraint, the amount due to petitioner could not be paid to him. He assures the Court that all outstanding dues would be cleared, within time stipulated by this Court.

(3.) Having regard to the submission made by learned Senior Counsel for respondent no. 2, the writ petition is disposed of by directing respondent no. 2 to release amount of Gratuity to petitioner, positively within three months from date of production of certified copy of this order. The amount of Leave Encashment, arrears of 7th Pay Commission and other dues, if any, shall be paid to petitioner within five months from the date of receipt of certified copy of this order. Petitioner shall be entitled to simple interest @ 6% per annum on the delayed payment of outstanding dues, if his dues are not paid within the period stipulated in this order.