BHAGAT RAM Vs. HPTDC

JUDGEMENT

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

(2.) The case of the petitioner is that he retired from service on 31/12/2022, under Office order dtd. 28/6/2023 (Annexure P-1) total gratuity due to the petitioner has been calculated as Rs.11,44,764.00, however the sanction has been accorded by the respondents to grant the petitioner retirement gratuity amounting to Rs.10,00,000.00 - only.

(3.) Learned counsel for the petitioner pointed out office memorandum dtd. 25/2/2022, more particularly, para 6.2 thereof which reads as under:-