HARISH LAL Vs. DHEERAJ GARBIYAL

JUDGEMENT

(1.) Petitioners were employee of Kumaon Mandal Vikas Nigam. They filed separate writ petitions, claiming arrears of salary from 1/1/2006 to 31/7/2009. Their writ petitions were allowed by a common judgment dtd. 12/10/2017.

(2.) Today, Mr. A. Joshi, learned counsel appearing for the opposite party has made a statement that pursuant to the order passed by Writ Court, arrears of salary, as claimed by the petitioners, has been paid to them.

(3.) Mr. Rajesh Joshi, learned counsel for the petitioner does not dispute such statement made on behalf of opposite party.