AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 374 wordsSatyen Vaidya, J
Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of respondents.
Petitioner has prayed for following substantive relief(s):-
i) That the respondents may kindly be directed to pay the entire arrears f revision of pay scale w.e.f. 01.01.2016 to 31.05.2017 alongwith interest @ 9% per annum from the due date till the date of its realization.
(ii) That the directions may kindly be issued to the respondents to pay the entire arrears of revised pension w.e.f. 31.05.2017 to up till date of its realization to the petitioner alongwith interest @ 9% per annum.
(iii) The respondents may also be directed to pay revised gratuity (DCRG), leave encashment and revised commutation value of the pension to the petitioner alongwith interest @ 9% per annum we.f. 31.05.2017 to till the date of its realization.
Learned counsel for the petitioner submits that the issues raised in the instant petition are no more res integra and have already been adjudicated upon by Hon’ble Division Bench of this Court on 31. 05.2023 while deciding CWP No. 2108 of 2023. He further submits that similar view has been taken by Hon’ble Single Bench of this Court while deciding CWP No. 7731 of 2023 on 13.10.2023.
On the strength of aforesaid judgments, learned counsel for the petitioner has made further submission that his client will be content in case the directions are issued to respondents to consider the prayers made in the instant petition within a time bound manner in light of aforesaid judgments.
Accordingly, the instant petition is disposed of with direction to respondent No. 2 to consider and decide the prayers made in the petition by the petitioners in light of the above referred judgments passed by Hon’ble Division Bench and Hon’ble Single Bench of this Court, respectively, within a period of eight weeks from today. In case, the petitioner is found similarly situated to the petitioner in afore -mentioned petitions, he shall also be granted all the reliefs as have been made permissible to the petitioner in CWP Nos. 2108 and 7731 of 2023.
Pending miscellaneous application(s), if any, shall also stand disposed of.
For compliance to come up on 29.12.2023.