ASRUPI DEVI Vs. HPTDC

JUDGEMENT

(1.) Notice. Mr. Shivank Singh Panta, learned Standing Counsel, appears and waives service of notice on behalf of the respondents.

(2.) The petitioner has filed the writ petition for grant of following substantive reliefs:-

(3.) The petitioner was in service of the respondent-Himachal Pradesh Tourism Development Corporation Ltd. and retired as Utility Worker on 30/11/2022 from HPTDC Hotel Apple Blossom Fagu, District Shimla, H.P. after rendering 24 years and 05 months of regular service. It is the case of the petitioner that her balance amount of gratuity of Rs.6,62,054.00 has been sanctioned by the respondents, vide office order dtd. 16/1/2023 (Annexure P-1). The grievance of the petitioner is that despite the aforesaid gratuity being sanctioned, the same has not been released. It is, however, submitted that an amount of Rs.1,00,000.00 has been disbursed to the petitioner by the respondents on account of retiral benefits, i.e. gratuity.