Citation : 2022 Latest Caselaw 2471 UK
Judgement Date : 4 August, 2022
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
No or directions and
Registrar's order
with Signatures
WPSS 1435/2022
Hon'ble Manoj Kumar Tiwari, J.
Mr. Vikas Kumar Guglani, Advocate, for the petitioner.
Mr. V.S. Rawat, Brief Holder, for the State.
Mr. T.A. Khan, Senior Advocate, for the respondents no. 2 and 3.
Learned Counsel for the parties are ad idem that the controversy involved in this writ petition is squarely covered by the judgment dated 4.7.2022, rendered by a Division Bench of this Court in WPSB No. 257 of 2022.
Accordingly, this writ petition is also decided in terms of the aforesaid judgment with direction to the respondents to make payment of arrears of pay, due to the petitioner, positively within four months from today.
(Manoj Kumar Tiwari, J.) 4.8.2022 Pr
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