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Judgment
Ramesh Ranganathan, CJ
The petitioner was hitherto working as the Principal of M.K.P. (P.G.) College, Dehradun. When the petitioner was sought to be retired on 19.10.2017, on her having completed the age of superannuation of 65 years, she invoked the jurisdiction of this Court contending that she was entitled to continue in terms of the applicable rules till the end of the session i.e. 30.06.2018. By way of an interim order, the petitioner was permitted to do so, and she worked till 30.06.2018, and thereafter retired from service.
While the petitioner was paid salary till 19.10.2017, she was not paid salary thereafter for the period of service rendered by her till 30.06.2018. Her grievance also is that she has not been paid her pensionary benefits though more than six months have elapsed since she retired from service.
Mr. C.S. Rawat, learned Additional Chief Standing Counsel appearing for the State of Uttarakhand, would submit that the papers are under process; and payment should be made shortly.
In the light of the submissions made by the learned Additional Chief Standing Counsel, appearing for the State of Uttarakhand, we consider it appropriate to dispose of the writ petition directing the first respondent to compute the remaining salary payable to the petitioner, and the pensionary and other retiral benefits she is entitled to, at the earliest; and make payment within three months from the date of receipt of a copy of this order.
The Writ petition stands disposed of accordingly. No costs.
Let a certified copy of this order be issued to the parties on payment of prescribed charges by 11.01.2019