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Judgment
Jyotsna Rewal Dua, Judge
Following order was passed in this petition on 03.09.2026: -
“Notice. Mr. Sikander Bhushan, learned Deputy Advocate General and Mr. Rajesh Kosh, learned counsel appear and waive service of notice on behalf of respondents No.1 to 3 & 5 and 4, respectively. Petitioner's grievance is that even though Pension Payment Order has been issued in her favor pursuant to the judgment rendered on 23.3.2023 in CWP No. 3970 of 2020 holding her entitled to pension with effect from 01.01.2018, yet admissible arrears of pension, in terms of the PPO, have not been released to her. If that is so, let the respondents release the due and admissible arrears of pension to the petitioner within a period of two weeks and furnish the compliance. This shall be subject to cost of ₹2,500/- in case the respondents have not implemented their own PPO till date. List on 25.09.2026.”
Pursuant to above, learned Assistant Advocate General has placed on record office instructions dated 10.09.2026 from District Treasury Officer, Mandi, in terms thereof, admissible arrears to the petitioner have been released on 14.08.2026.
Learned counsel for the petitioner acknowledges the above fact.
In view of above, this petition to stand disposed of as grievance of the petitioner raised herein stands redressed. At the persuasive request made by learned Additional Advocate General, cost in terms of the order dated 03.09.2026 is waived off. Pending miscellaneous application(s), if any, shall also stand disposed of.