Uttarakhand HC Directs Transport Corporation To Address Employee’s ₹3.29 Lakh Gratuity-Recovery Grievance In Light Of 2024 Division Bench Ruling

The petitioner challenged the portion of an office order dated 28 September 2026 directing recovery of ₹3,29,095 from his admitted gratuity of ₹15,83,325.

He also sought payment of the full gratuity and leave encashment for 300 days, with prevailing bank interest.

The petitioner submitted that the issues were covered by a Division Bench judgment dated 4 April 2024 in a batch of special appeals led by Special Appeal No. 245 of 2022; the State did not dispute that submission.

The Court applied the Division Bench judgment dated 4 April 2024 in the batch of special appeals led by Special Appeal No. 245 of 2022, as the governing precedent for the petitioner’s grievance.

The judgment does not set out the precedent’s substantive legal principles or cite any statute.

The Court recorded that the petitioner relied on the 2024 Division Bench judgment and that the State did not dispute its applicability.

On that basis, rather than independently examining the legality of the recovery or separately determining the leave-encashment claim, the Court disposed of the petition in terms of that precedent and directed the respondents to redress the petitioner’s grievance in its light.

The respondents were directed to redress the petitioner’s grievance in light of that judgment within one month from production of a certified copy of the order.