JEEWAN ASHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, above-mentioned four Civil Writ Petitions are being disposed of in the light of common question of law and facts involved. For the sake of convenience, the facts are being extracted from CWP No.25296-2016 titled 'Jeewan Asha Vs. State of Punjab and others.'

(2.) In the present writ petition, the prayer of the petitioner is that a direction should be given to the respondents to release her retiral benefits including gratuity, leave encashment etc. alongwith interest by calculating the same in the revised pay-scale as recommended by the 5th Pay Commission.

(3.) Another prayer made in the present writ petition is that 1/3rd arrears of salary on account of revision of the 4th Pay Commission which is still due be released by the respondents.