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Judgment
6 paragraphs · 170 wordsL. Narayana Swamy, CJ
By way of the instant writ petition, the petitioners are seeking a direction to the respondents to grant and allow the increments at the admissible rate on the running pay scale to them w.e.f. 2000-2007 by adding the same to their basic pay at the time of their regularization, with all consequential benefits.
Having gone through the averments made in the writ petition as also the documents annexed therewith, it appears that the petitioners have straight away approached this court and have not made any demand/representation to the respondents to release the retiral benefits.
In view of the above, the writ petition is disposed of permitting the petitioners to approach the respondents, at the first instance, for releasing his retiral benefits.
It goes without saying that the petitioners will be at liberty to approach this Court for redressal of his grievances, in case the same are not redress, if they are so advised.
Pending application(s), if any, also stand(s) disposed of.