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Judgment
30 paragraphs · 279 wordsRavindra Maithani, J
The instant writ petition has been filed seeking the following reliefs:-
“(i) To issue a writ, order or direction in the nature of Mandamus commanding the Respondents to forthwith release the outstanding retiral benefits
to the petitioner, details whereof is given herein below:-
A) Gratuity =Rs.8,12,653/- (approx.)
(sanctioned but not paid)
B) Leave Encashment (300 days)= Rs.5,15,970/- (approx.)
(sanctioned but not paid)
C) Arrears of 7th Pay
Commission
(w.e.f. 01-01-2017 to 30-09-2017) = Rs.46,884/- (approx.)
(sanctioned but not paid)
D) Dearness Allowances through Bill No.16/17-18 of Rs. 990/-,
Bill No.44/17-18 of Rs.1132/-, Bill No.103/17-18 of
Rs.1110/-, Bill No.139/18-19 of Rs.762/- and through Bill
No.73/18-19 of Rs.762/-.
=Rs.4,756/- (approx.)
(sanctioned but not paid)
E) Bonus sanction through Bill = Rs.6,908/- (approx.)
No.92/2021
(sanctioned but not paid)
Total Amount = Rs.13,87,171/- (Approx.)
(ii) To issue any other suitable writ, order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case.
(iii) To award the cost of the writ petition in favour of the petitioner.â€
Heard learned counsel for the parties and perused the record.
Learned counsel for respondent no. 2 would submit that the department admits the claim of the petitioner but due to paucity of funds, department
needs some time to make payment. It is also submitted that the case is covered by the judgment of this Court dated 30.11.2015 passed in Writ Petition
(S/B) No. 494 of 2015 and connected matters.
In view of the submission made, the writ petition stands disposed of in terms of the order dated 30.11.2015 passed in Writ Petition (S/B) No. 494 of
2015 and connected matters, by this Court.