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Judgment
6 paragraphs · 105 words
Anoop Chitkara, J
1.
In continuation to order dated 10.07.2020, Mr. Vikas Rajput, learned counsel appearing for the respondents submits that the respondent-Corporation
has complied with the directions issued by this Court and has already released 50% of the last drawn basic pay. He further submits that the balance
outstanding payment shall be made within a period of two months from today.
2.
Given above, the present writ petition is disposed of with a direction to the respondent-Corporation to pay the balance outstanding amount towards
retiral benefits to the petitioner within a period of two months from today. Pending application(s), if any, also stands closed.