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Judgment
5 paragraphs · 103 words.
Vivek Singh Thakur, J
Learned counsel for respondent submits that in this matter, gratuity has been released in favour of petitioner in September, 2019, whereas, leave encashment has been released in February, 2020.
2 Though, there is compliance of order, but, there is delay in deciding the matter, for which, learned counsel for respondent, under instructions, has extended unconditional, unqualified and sincere apology.
3 In view of above, accepting the apology tendered on behalf of respondent, petition is closed and disposed of, with liberty to petitioner to file afresh petition for redressal of his grievances, if any, survive to be adjudicated.