LEKH CHAND Vs. HPTDC

JUDGEMENT

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

(2.) This writ petition has been filed praying for following substantive reliefs:-

(3.) The case of the petitioner is that she retired from service on 30/4/2023, under Office order dtd. 6/7/2023 (Annexure P-1) total gratuity due to the petitioner has been calculated as Rs.21,02,769.00, however the sanction has been accorded by the respondents to grant the petitioner retirement gratuity amounting to Rs.10,00,000.00 only. As per the prevalent Rules gratuity cannot exceed a sum of Rs.20,00,000.00. Since, the gratuity as calculated by the respondent corporation payable to the petitioner exceeds Rs.20,00,000.00, it has to be capped at the maximum limit of Rs.20,00,000.00 .