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Judgment
Harpreet Singh Brar, J
This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of MANDAMUS directing the respondent to release all the arrears of retiral dues i.e. leave encashment, gratuity and arrears of 6th Pay Commission, 3rd ACP in favour of the petitioner along with interest on delayed payment.
Learned counsel for the respondent, at the very outset, on instructions from Kapil Thakur, an official of the respondent-Corporation, who is present in the Court, submits that the grievance raised by the petitioner in the present petition has been completely redressed. He undertakes that all the admissible benefits along with interest @6% per annum, in light of judgment rendered by the Full Bench of this Court in A.S. Randhawa Supg. Engineer (Retd.) Vs. State of Punjab, 1998 (1) SCT 343 shall be released in his favour within a period of four weeks from today.
In view of the aforesaid undertaking given by learned counsel for the respondent, present petition is disposed of accordingly.
However, it is made clear that in case the respondent-Corporation deviates from the undertaking given before this Court today, the petitioner would be at liberty to file an appropriate application under Article 215 of the Constitution of India for initiating the contempt proceedings.
The pending miscellaneous application(s), if any, shall stand disposed of.