GUSAUN RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following relief(s):-

(2.) Learned counsel for the petitioner has submitted that respondents are liable to calculate the gratuity amount of the petitioner for the period he remained on daily wage basis as per "The Payment of Gratuity Act, 1972". Learned counsel has further submitted that, at this stage, the petitioner would be satisfied in case the respondents are directed to consider the case of the petitioner in light of the Office Memorandum dtd. 8/1/2021 (Annexure P- 1) .

(3.) Accordingly, without adverting to the merits of the case, we deem it appropriate to dispose of the writ petition with a direction to the respondents to consider the case of the petitioner and pass appropriate orders in light of the Office Memorandum dtd. 8/1/2021 (Annexure P-1), within a period of two months from today.