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Judgment
5 paragraphs · 127 wordsKurian Joseph, C.J.—This petition has been filed with the following prayers.
To direct the respondents to pay interest @ 12% per annum to the petitioner for delayed payment of the arrears of pay in consequence to the orders dated 15.5.2008 passed on O.A. No. 3461 of 2006.
It is for the petitioner to approach the first respondent, in which case the matter will be duly considered by the first respondent and appropriate action, in accordance with law, in the matter, will be taken within another four months. We also make it clear that it will be open to the petitioner, still thereafter, to approach the Civil Court, if still aggrieved.
The writ petition stands disposed of, so also the pending application(s), if any.
Copy Dasti.