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Judgment
8 paragraphs · 330 words@JUDGEMENTTAG- JUDGEMENT
Satyen Vaidya, J
Notice. Mr. Dalip K. Sharma, Addl.A.G., appears and waives service of notice on behalf of the respondents.
The instant petition has been filed for the following substantive relief:-
“i) That this Hon'ble Court may kindly be pleased to issue a writ, orders or direction directing the respondents to calculate and to thereafter release the arrears of revised leave encashment accrued in favour of the petitioners on account of revision of pay scale and resultant financial upgradation arising therefrom w.e.f. 1.1.2016 after their superannuation, with interest.”
At the very outset, learned counsel for the petitioners has submitted that the subject matter of instant petition is squarely covered by a judgment passed by the Division Bench of this Court on 01.12.2022 in CWP No. 7359 of 2021, titled as Amita Gupta vs. State of H.P. & Ors.
He submits that the petitioners in the instant petition shall be satisfied, at this stage, in case time bound directions are issued to respondent-corporation to consider and decide the case of the petitioners in light of judgment passed by the Division Bench of this Court on 01.12.2022 in CWP No. 7359 of 2021, titled as Amita Gupta vs. State of H.P. & Ors.
Prayer being innocuous is not opposed. Accordingly, the instant petition is disposed of with direction to the respondent-State to consider and decide the case of the petitioners within eight weeks from today strictly in terms of the judgment passed by the Division Bench of this Court on 01.12.2022 in CWP No. 7359 of 2021, titled as Amita Gupta vs. State of H.P. & Ors., by passing a detailed and reasoned order. Needless to say that in case the petitioners are found entitled to the benefits of aforesaid judgment, they shall be granted all similar benefits as have been granted to the beneficiary of judgment passed in CWP No.7359 of 2021 within six weeks thereafter. Pending applications, if any, also stand disposed of.