Deepindder Singh Nalwa, J
CM-18233-2025
1. This application has been fileed under Section 151 CPC for permissionn to place on record copies of thee orders dated 10.09.2024 and 24.03.2025 and letters dated 25.04.2025,, 28.04.2025 and 09.05.2025 whereby similar benefit has been grantted to the similarly situated employeess, like petitioners as Annexures P-10 to P-14.
2. For the reasons mentioned inn the application, the same is allowed annd Annexures P-10 to P-14 are taken on record subject to all just excepttions.
CWP-19065-2024
3. In the present writ petition, thhe petitioners have challenged the order dated 15.07.2024 (Annexure P-7), whereby the claim of the petitionerss for grant of benefit as extended to the other similar situated employeess in terms of the decision of thhe Finance Department dated 06.12.2023 (Annexure P-4) has been declined.
4. Learned senior counsel apppearing on behalf of the petitioner submits that in light of the order passed by the respondents (Annexuree P-10 to P-14), the petitioners are also entitled for grant of similar relief as the case of the petitioners is similar to abovesaid similarly situated employees. He, on instructions from the petitioners, submits that the petitioners would be satisfied, if at this stage, direction is given too respondent No.2 to re-consideer and decide the case of the petitionerss in light of Annexures P-10 to P-14.
5. Learned counsel appearing on behalf of the respondents-State doess not oppose the prayer madee by learned senior counsel appearing on behalf of the petitioners.
6. In view of the above and without commenting upon the merits of the case, the present petition is hereby disposed of with a direction to respondent No.2 to re-consider and decide the case of the petitionerss in light of Annexures P-10 to P-14, within a period of 02 months froom the date of receipt of certifiedd copy of this order.
7. Pending application(s), if any, shall also stand(s) disposed of.
