SATYAWATI BHAT Vs. P.C. KISHAN

JUDGEMENT

(1.) None present for the respondent Nos.3 and 4.

(2.) This Court vide order dtd. 10/12/2021, while taking into consideration the submissions made on behalf of respondents No.3 and 4 that the entire dues of the petitioners for gratuity so also selection grade shall be cleared within a period of two months from today, has ordered to list this matter in the first week of March 2022. The Court has also observed the assurance given by Mr. Pankaj Sharma, A.A.G. that the State will also try to clear the petitioners' dues by the next date.

(3.) Admittedly, the respondent Nos.3 and 4 have not cleared the entire dues of the petitioners for gratuity and selection grade and the State has also not cleared the petitioners' dues till date.