- (1.) This writ application has been filed for the following reliefs : - (i) For a direction commanding upon the respondents to fix and pay all pensionery benefits to the petitioner after grant of Ist time bound promotion with effect from 1.8.1988, Ist Accrued Career Progression (ACP) with effect from 9.8.1999; and 2nd ACP with effect from 1.8.2002, for which the petitioner is entitled to and in fact, the decision has already been taken by the concerned authority vide memo no.684 dated 20.5.2009, but the same were not implemented and the petitioner stood retired on 31.7.2014. (ii) To also direct the respondents, in particular respondent no. 3 to pay the full salary minus subsistence allowance for the period 7.10.1985 to 31.3.1988 in view of the office order contained in memo no. 1858 -65 dated 22.3.1988 read with the judgment of acquittal dated 15.6.2012 passed in Tr. No. 370 of 2012. (iii) To also direct the respondents, in particular respondent no.3, to pay salary of the petitioner for the months of September, 2003 and May 2005 in view of the decision contained in office order no. 902 dated 22.6.2007 ( for May 2005) and Memo no. 660 dated 18.5.2011 ( for September, 2003) (iv) To also direct the respondents to pay interest at the rate of 12% per annum on all admissible dues to the petitioner from the date it was payable till the date of actual payment. (v) For any other appropriate relief/reliefs to which the petitioner is found to be entitled n the facts and circumstances of this case as also to do conscionable justice to the petitioner.
(2.) From perusal of Annexures -A to E as annexed with the counter affidavit filed by the Respondents, it appears that the respondents had admitted the claim of the petitioner and ordered for payment of the same. But inspite of the same, uptill now, no payment made to the petitioner.
(3.) Under the said circumstance, I direct respondent nos. 3 and 4 to make payment of the legal dues of the petitioner as per Annexures - A to E within Three Months from the date of production of this order by the petitioner.;