- (1.) WE have heard learned Counsel for the Appellants -Appellants.
(2.) THE delay in filing the Special Appeal has been sufficiently explained and is condoned. The Petitioners are retired non -centralized employees of the Nagar Palika Parishad, Shahganj, District Jaunpur. They filed the Writ Petition No. 24537 of 2010 for a direction to Respondent No. 3 to pay the arrears of revised pension together with dearness allowance and interest. The writ petition has been disposed of with a direction to the Respondent No. 3 to proceed to examine the claim of the Petitioners and pass an appropriate order in accordance with law within three months. In the event the Petitioners are found entitled for any payments, the same was directed to be released forthwith.
(3.) LEARNED Counsel for the Petitioners states that the Commissioner had already decided the Petitioners' claim and found them to be entitled to the terminal benefits.;