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Judgment
6 paragraphs · 302 wordsSandeep Sharma, J
Notice. Mr. B.C. Verma, learned Additional Advocate General and Mr. Chitranjan Sharma, Advocate appear and waive service of notice on behalf of respondents No. 1 to 4 and respondent No.5 respectively.
Learned counsel for the petitioner submits that the issue raised in the instant petition is no more res integra and has already been adjudicated upon by Hon’ble Division Bench of this Court on 31.05.2023 while deciding CWP No. 2108 of 2023. He further submits that similar view has been taken by Hon’ble Single Bench of this Court while deciding CWP No. 6611 of 2023 on 19.09.2023.
On the strength of aforesaid judgments, learned counsel for the petitioner has made further submission that his client will be content in case the directions are issued to respondents to consider the prayers made in the instant petition within a time bound manner in light of aforesaid judgments.
Accordingly, the instant petition is disposed of with direction to respondent No. 2 to consider and decide the prayer made in the petition by the petitioner in light of the above referred judgments passed by Hon’ble Division Bench and Hon’ble Single Bench of this Court, respectively, within a period of eight weeks from today. In case, the petitioner is found similarly situate to the petitioner in afore-mentioned petition, he shall also be granted all the reliefs as have been made permissible to the petitioner in CWP Nos. 2108 and 6611 of 2023. Needless to say that in case the petitioner is found entitled to the benefits after considering this case in light of the judgments passed in CWP Nos. 2108 and 6611 of 2023, the arrears of D.A. shall be granted to them, as admissible from time to time.
Pending miscellaneous application(s), if any, shall also stand disposed of.