Jyotsna Rewal Dua, J
1. This writ petition has been filed for grant of following substantive reliefs:-
"(i) To grant two additional increments, on completion of twenty years service by the petitioner as Conductor w.e.f. 12.02.2002 on notional basis, consequently revising pension w.e.f. 01.07.2015 and pay arrears of enhanced pension w.e.f. 01.07.2015- from which date benefits has been allowed on actual basis.
(ii) To quash and set aside Notification dated 17.10.2022 (Annexure P-3) and instructions dated 27.01.2023 (Annexure P-4).
2. Respondents have also filed the reply.
3. At this stage, learned counsel for the respondents has placed on record office letter dated 20. 12.2025 from respondent No.1 to its various offices across the State on the subject "Grant of two additional increments on completion of 20 years of regular service by Conductors-Consolidated instructions."
Learned counsel submits that the consolidated instructions contained in the office letter dated 20.12.2025 take care of the grievances of the petitioner. The respondents shall consider the case of the petitioner afresh for grant of two additional increments on completion of 20 years of service in terms of consolidated instructions dated 20.12.2025.
4. In view of above, respondents are directed to consider the case of the petitioner for grant of relief prayed for by him in light of consolidated instructions dated 20. 12.2025. This exercise be carried out within a period of six weeks from today and undisputed amount due to the petitioner be released in his favour by 31.03.2026.
The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.
