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Judgment
Ritu Bahri, CJ
Learned counsel for the petitioner has referred to the letter dated 25.07.2024, sent by the Executive Engineer to the counsel for the petitioner (Annexure-4) at Page No.88 of the paper-book, wherein the stand taken by the respondents is that due to non-allocation of funds, they have not been able to make the payment to the petitioner.
Learned counsel for the petitioner has placed on record the order dated 20.07.2024, passed by this Court in Writ Petition (M/B) No.232 of 2024 (Annexure-1), wherein, in similar circumstances, on account of non-payment of the amounts due to the petitioners therein, the Writ Petition was disposed of by giving directions to the respondents to examine the grievance of the petitioners therein.
Notice of motion.
Mr. K.N. Joshi, learned Deputy Advocate General appears and accepts notice on behalf of the State-respondents.
Without expressing any opinion on the merits of this Writ Petition, this Writ Petition is being disposed of by giving directions to the respondents to decide the claim of the petitioner within a period of four weeks.
In case, the amount due to the petitioner is not paid within four weeks from today, without any justification, the petitioner would be entitled to interest @ 7% per annum for the period after four weeks from today.
The Writ Petition is disposed of in the aforesaid terms.
Pending application, if any, also stands disposed of.