Daya Chaudhary, J. - (1.) CM No. 11448-CWP of 2015 This application is for placing on record supplementary written statement on behalf of respondent No.2 along with Annexures R-2/1 to R-2/5.
(2.) Application is allowed and supplementary written statement on behalf of respondent No.2 along with Annexures R-2/1 to R-2/5 is taken on record. CWP No.25195 of 2013
(3.) The prayer in the present writ petition is for issuance of a writ in the nature of mandamus directing the respondents to grant consequential benefits to the petitioner in view of judgment rendered in CWP No.2371 of 2010 dated 31.08.2010 and also judgment passed in CWP No.1432 of 2012 on 23.01.2013.;