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Judgment
4 paragraphs · 162 wordsKurian Joseph, C.J.—The writ petition is filed with the following prayers:
i) That the writ in the nature of mandamus may kindly be issued thereby directing the Respondents to release the salary of the Petitioner from the Months of August 2009 to January, 2010 alongwith interest at the rate of 12% per annum for which the Petitioner humbly prays.
The Petitioner has filed Annexure P-11 (representation), before the fourth Respondent but it is the second Respondent to take action in the matter. Therefore, there will be a direction to the second Respondent to see that the Petitioner is paid eligible benefits. This shall be done within a period of one month from the date of production of copy of this judgment alongwith a copy of the Writ Petition. The decision, as above, shall be taken with reference to all relevant materials including Annexure P-6.
With these observations, the writ petition is disposed of, so also the pending application(s), if any.