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Judgment
L. Narayana Swamy, CJ
By way of the instant writ petition, the petitioner has come up before this Court seeking the following main relief:
"(i). That the respondents may kindly be directed to release arrear of pension, interest on delayed payment of commuted value of pension and other retiral dues to the petitioner as mentioned in para 2(i) to
(iv) above by issuing writ of mandamus, in the light of the judgment dated 17.07.2014, contained in Annexure P-1.
Learned Counsel appearing on behalf of the petitioner submits that the case of the petitioner is squarely covered by judgment dated 17.07.2014, rendered by this Court in CWP No. 3050 of 2014, titled as Nek Ram Vs. State of H.P. & others (Annexure P-1).
If that is so, it is always open for the petitioner to approach the respondents for extension of the same benefits.
Accordingly, the instant writ petition is disposed of reserving liberty to the petitioner to approach the respondents by way of a representation, for redressal of his grievances, who are directed to consider and pass appropriate orders, in accordance with law, within a period of four weeks from the date of receipt of the representation.
It goes without saying that in case the grievances of the petitioner are not redressed, he is at liberty to approach this Court, if so advised.
Pending miscellaneous application(s), if any, stand disposed of.