VIRAJ SHAH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applications, to condone the delay in preferring these review applications, are not opposed, and the delay is therefore condoned. Delay condonation applications stand allowed.

(2.) These four applications are filed seeking review of the order passed by the Division Bench of this Court in Writ Petition (SB) No. 451 of 2017 and batch dtd. 22/10/2018.

(3.) All the four writ petitions were disposed of by a common order directing the second respondent (Director General of Medical Heath and Family Welfare Department, Uttarakhand) to take a final decision on the letter dtd. 20/6/2014 within a period of eight weeks from the date of the order, if not already taken. The Division Bench made it clear that, immediately after taking the decision, the petitioners' due and admissible salary, with all consequential benefits, shall be paid.