LALITA PRASAD TEWARI; HANSA DATT PATHAK; LALIT MOHAN JOSHI Vs. UTTARAKHAND PAYJAL SANSADHAN VIKAS EVAM NIRMAN NIGAM

JUDGEMENT

(1.) Since all the three writ petitions raise similar issues, they are being disposed of by this common judgment.

(2.) Petitioners were the employees of the respondent Corporation. They have retired. The complaint is that the retirement benefits due to them have not been paid. The benefits include commutation, leave encashment and other benefits.

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