Kuldip Singh, J. - (1.) CM No. 6641 of 2015 It comes out that application for impleading the LRs of petitioner had already been filed which is not listed today. In the interest of justice, the application is taken on board today for hearing.
(2.) It is stated that Ram Saran Singh-petitioner has expired on 14.06.2014. Copy of the death certificate is attached. The application is allowed. The legal heirs of deceased Ram Saran Singh are ordered to be brought on record. Amended memo of parties is taken on record. CWP No.17485 of 2009
(3.) Ram Saran Singh deceased has filed the present writ petition for quashing the impugned order dated 19.11.2008 (Annexure P-11), vide which the payment of salary for the suspension period from 2.5.1994 to 31.03.2004 was declined. Petitioner also sought the writ of mandamus directing the respondents to release pension, gratuity, leave encashment and other service benefits.;