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Judgment
6 paragraphs · 103 wordsManoj Kumar Tiwari, J
Petitioner had approached this Court for payment of his retiral dues. Writ Court vide order dated 21.03.2017 had allowed the writ petition and
directed the respondents to release/pay the rerital/pensionary benefits along with leave encashment, suspension allowance etc. Within eight weeks.
Ms. Reema Rana, learned counsel appearing for the opposite parties makes a statement that pursuant to the order passed by Writ Court, all the
retiral benefits and other monetary benefits have been paid to the petitioner.
In such view of the matter, contempt petition is closed. Notices issued to the opposite parties are hereby discharged.