JYOTIRMAY BHATTACHARYA, J. - (1.) THIS mandamus appeal is directed against the judgement and/or order passed by a Learned Single Judge of this Court on 18th March, 2011 in W.P. 868(W) of 2002. By the said order, some reliefs were granted to the writ petitioner. However, the entire reliefs which were claimed by the writ petitioner were not allowed by the impugned order. Hence the writ petitioner preferred the instant appeal before this Court.
(2.) LET us set out the reliefs which the writ petitioner claimed in the said writ petition : - "i) Balance due of back wages as Lecturer between January 1983 and May 1989; ii) Arrear dues of pay due to revision of pay scale as Reader from 1st January 1996 to 30th June 1998; iii) Gratuity leave encashment and contributory provident fund; iv) Pension in accordance with Service Rules together with interest at the market rate from the date of the aforesaid dues fell due till realisation."
(3.) IN course of hearing of this appeal, it is admitted by the writ petitioner/appellant (in person) that pursuant to the order passed by the other Division Bench of this Court in this appeal, arrear dues of pay due to revision of pay scale as Reader from 1st January, 1996 to 30th June, 1998 was paid to her by the University. It is also admitted by her that the gratuity and leave encashment which were payable to her as per Rules have also been paid to her by the University. Thus, the reliefs which were claimed by the writ petitioner/appellant to the above extent have been received by the writ petitioner/appellant. As such, we are not required to consider the legality of such claim of the writ petitioner/appellant herein.;