S.K. Mishra, J
1. The petitioner is a retired employee of the respondent-Corporation. His complaint is that the retirement benefits due to him have not been paid. The
benefits include gratuity and leave encashment.
2. Mr. D.S. Patni, the learned Senior counsel for the respondent-Corporation, does not actually dispute the liability. However, the learned Senior
Counsel does not, of course, agree to the exact amount due. His main contention is paucity of funds.
3. The petitioner is a retired employee and we feel that it will be unfair to deprive him of his retiral benefits. Therefore, we dispose of the writ petition
by directing the respondent No. 2, i.e. the Uttarakhand Pey Jal Sansadhan Vikas Evam Nirman Nigam, as follows:-
(i) Within a period of two months from today, the amount of gratuity shall be paid to the petitioner.
(ii) Within a period of five months from today, the amount of leave encashment shall be paid to the petitioner.
4. Urgent certified copy of this order be issued to the parties, as per Rules.
