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Judgment
Amol Rattan Singh, J
All the cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the Covid-19 pandemic.
By this petition, filed under the provisions of Article 226/227 of the Constitution of India, the petitioners seek issuance of a writ in the nature of mandamus, directing the respondents to pay the unpaid DA arrears increased from 80% to 90% for the period from 01.07.2013 to 31.01.2014 and thereafter increased from 90% to 100% for the period from 01.01.2014 to 30.09.2014; as also increased arrears from 100% to 107% for the period from 01.07.2014 to 28.02.2015 and also to pay pending interim relief of 5% for the month of January 2017 and further, to pay the arrears of Leave Travel Concession to the petitioners in view of the judgment dated 26.02.2019 passed by this Court in CWP no.2479 of 2016, along with 9% interest on account of delay in payment, in the interest of justice.
In respect of their grievance, the petitioners are stated to have got issued a legal notice on 22.07.2020 (copy Annexure P-6) to the respondents, but with no decision having been taken so far thereupon.
Without making any comment on the actual merits of the case, this petition is disposed of with a direction to the competent authority amongst the respondents to take a decision on the aforesaid legal notice of the petitioners, within a period of three months from the date of receipt of a certified copy of this order, by passing a detailed speaking order, answering each and every contention raised in the said representations.
If the petitioners are found entitled to the amount they are claiming or any other amount legally due, the said amount will be paid to them within a period of 5 months from today.