RAM AUTAR SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The matter is taken up through Virtual hearing.

(2.) Petitioner is the employee of the respondent Corporation. He has retired. The complaint is that the retirement benefits due to him has not been paid. The benefits include commutation, leave encashment and other benefits.

(3.) We have heard Mr. Bhagwat Mehra, learned counsel for the petitioner; Mr. D.S. Patni, learned Senior Counsel for the respondent Corporation; and Mr. Pradeep Joshi, learned Standing Counsel for the State.