T C BHARDWAJ Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner has claimed retirement gratuity from the respondents. THE petitioner has also quantified the amount of retirement gratuity which according to him is Rs. 1,28,445/-. THE petitioner has claimed interest at the rate of 18% per annum on the amount payable to him on account of retirement gratuity but has not been paid.

(2.) THE further relevant facts are that the petitioner served Goswamy Ganesh Dutt Sanatan Dharam College, Baijnath in the capacity of Lecturer in Sanskrit from 16.7.1966 to 30.6.1996 when he retired from service on attaining the age of superannuation. THE respondent No.2 College was in receipt of grant-in-aid to the extent of 95% from respondent No.1 for salary and expenditure of the staff at the relevant time. It has been stated that lateron respondent No.2- College has been taken over alongwith the staff by respondent No.1.

(3.) THE respondent No.4 has also filed reply and has taken the stand that as per Appendix `A' to Chapter XXXVIII-Paragraph 38.5 B(d) 12-A, (Gratuity) of the First Ordinances of H.P. University (as amended), the governing body of the College is liable to take care of the relief sought by the petitioner.