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Judgment
5 paragraphs · 208 wordsVivek Singh Thakur, J
Learned Deputy Advocate General submits that in compliance of order dated 28.04.2016, passed in O.A. No.166 of 2016, an order has been passed by the competent authority on 18.07.2020, whereby, claim of the petitioners has been rejected on the ground that they are not similarly situated persons as the petitioners in the cases referred in the order passed by the Tribunal.
The issue with regard to the claim of petitioners that they are similarly situated to those petitioners, as a matter of fact, has not been adjudicated in the order dated 28.04.2016, therefore, petitioners, if still aggrieved, have to file a comprehensive writ petition for complete adjudication of their claim.
Learned Deputy Advocate General submits that there is delay in compliance of the order, for which, he has instructions to tender unconditional, unqualified and sincere apology on behalf of respondent and so he is extending it accordingly.
Considering the aforesaid facts and accepting the unconditional, unqualified and sincere apology on behalf of the respondents, the present petition is closed and disposed of with liberty to the petitioners to file appropriate comprehensive writ petition before the Competent Forum, in accordance with law, for redressal of their grievances, as per legal advise.