WPSS/1265/2020
2021 Latest Caselaw 2059 UK

                   Office Notes,
                reports, orders or
                 proceedings or
SL. No   Date
                  directions and
                Registrar's order
                 with Signatures
                                     MCC No. 1 of 2021
                                     In
                                     WPSS No. 1265 of 2020
                                     With
                                     MCC No. 1 of 2021
                                     In
                                     WPSS No. 1266 of 2020
                                     With
                                     MCC No. 1 of 2021
                                     With
                                     WPSS No. 1274 of 2020
                                     Hon'ble Sharad Kumar Sharma, J.

(Through Video Conferencing)

List revised. None appears for the petitioner to oppose the Time Extension Applications.

Mr. Lalit Samant, Advocate, is present for the respondents.

In all these three Writ petitions, in which, the Time Extension Applications, had been filed by the respondents to comply the judgement, which was rendered by this Court on 20th October, 2020.

The Writ Petitions, in question, pertain to payment of the post retiral benefits, i.e. gratuity, as well as, leave encashment, which was decided by this Court by a common judgment dated 20th October, 2020, directing the respondents to remit the amount as claimed in the Writ Petitions, within a period of four weeks from the date of presentation of certified copy of the order. Seeking extension of the time, the present Time Extension Applications have been filed by the respondents on the ground that on account of Covid-19 pandemic, the financial coffers of the Corporation has affected adversely, due to the restricted plying of the buses by the Corporation.

The aforesaid contingency, since being apparent in nature, the respective Time Extension Applications are allowed.

The respondents are granted further three months' time to comply the direction, which has already been given by the judgement dated 20th October, 2020.

Subject to the above, all the Time Extension Applications, in the respective Writ Petitions, would stand disposed of.

(Sharad Kumar Sharma, J.) Dated 25.06.2021 Shiv