RAJENDRA PRASAD RAO SON OF LATE MOTILAL RAO Vs. HEAVY ENGINEERING CORPORATION LIMITED, DHURWA, RANCHILABIC

JUDGEMENT

(1.) Learned counsel for the petitioner has sought for to make necessary correction in the cause title of the writ petition of respondent No. 2 i.e. the Chairman-cum-Managing Director, Heavy Engineering Corporation Limited, Dhurwa, Ranchi hence, it has wrongly been typed as The Chief Managing Director, Heavy Engineering Corporation Limited, Dhurwa, Ranchi.

(2.) Accordingly, counsel for the petitioner is directed to make necessary correction in the cause title of writ petition in course of day of respondent No.2.

(3.) This writ petition has been filed for direction upon the respondents to disburse the amount of Rs.2,06,960/- due, in lieu of leave encashment for 300 days alongwith difference of arrears of salary in consequence of Pay Revision, arising out of 2006/07 wages Pay Revision payable w.e.f. 01.01.2009 alongwith the interest accrued thereon.