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Judgment
Kurian Joseph, Chief Justice
Heard Learned Counsel on both sides. The petitioners, in all these cases, are aggrieved since they are not paid the retiral benefits. Some of the petitioners also have a case regarding payment of arrears of salary and arrears on account of revision of salary. Learned Standing Counsel submits that the Corporation is facing a financial crunch and only after disposing of some of the fixed assets, some of the liabilities have been settled. A similar issue was considered by this Court leading to the judgment dated 27th April, 2011 in CWP No. 455 of 2011 and connected matters. this Court had disposed of all those writ petitions with a direction to the Corporation to settle the liabilities within four months from the date of the judgment. Therefore, these writ petitions are disposed of with a direction to the Corporation to settle the eligible dues including dearness allowance and arrears of salary etc. to all the petitioners and similarly situated employees on the principle of seniority in terms of the retirement within a period of four months from today.
With the aforesaid observations, the writ petitions are disposed of, so also the pending application(s), if any.
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