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Judgment
5 paragraphs · 188 wordsNamit Kumar, J
The petitioners have filed the instant petition under Articles 226/227 of the Constitution of India, seeking issuance of a writ of mandamus, directing the respondents to grant the petitioners proficiency step-up increment i.e. one additional increment given after completion of 8, 16, 24 & 32 years of service as per letter dated 25.09.1998 (Annexure P-2) and to release arrears along with interest @ 18% per annum on the delayed payment.
Learned State counsel, on instructions from Sh. Harjeet Kahlon, Law Officer, Punjab Roadways, submits that during the pendency of the present petition, all the petitioners except petitioners No.1, 8 & 16 have retired from service on attaining the age of superannuation and petitioners No.1, 8 & 16 have unfortunately died. However, their LRs have not been brought on record.
Learned counsel for the petitioners submits that despite his best efforts, he has not been able to get instructions from the petitioners.
In this view of the matter, the instant petition is dismissed for non-prosecution with liberty to the petitioners to revive the same in case any cause of action still survives.