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Judgment
Even though the matter is listed for final arguments today, today, Dr. Mahndiyan invites our attention to a document available with him which indicates that a sum of Rs.1,00,322/-has been paid to the applicant on 29.12.2020 on account of arrears of MACP and thereafter the basic pay of the applicant has been fixed as Rs. 38,100/- and the difference in the basic pay with the Junior which occurred due to grant of Sr/Jr pay fixation of the Junior during the period January, 2021 is now removed and nothing survives in the matter for adjudication.
Learned counsel for the applicant refutes the aforesaid. However, as the pleadings and material pertaining to this document is said have been issued on 28.01.2022 is not available on record, we request Dr. Mahndiyan to bring the pleadings and other material on record in support of the documents produced for perusal before us today so that the issue can be decided after haring all concerned. Two weeks’ time is granted to the respondents to file the additional affidavit.
List the matter on 13th May, 2022.
Copy of this order be given ‘Dasti’.