PARKASH CHAND THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner seeks payment of arrears accrued on account of revision of pay scale with effect from 1.1.2006, which were not allegedly released to him till date.

(2.) IN reply to the petition, the respondents submitted that after 14.10.2009 the Department had revised all the Whether the reporters of Local Papers may be allowed to see the judgment? pensionary benefits, i.e., arrears of pension, commutation of pension, gratuity and leave encashment as detailed below:

(3.) SINCE there is no dispute with respect to the arrears calculated by the respondents to the petitioner and the balance is also to be released to him as per Office Memorandum, therefore, now the petitioner has no grouse for its redressal, as such, the petition is disposed of, so also the pending application, if any.