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Judgment
Sanjeev Sachdeva, J
CM. APPL. 54561/2023 in W.P. (C) 4561/2019
CM. APPL. 54456/2023 in W.P. (C) 1696/2020
By these applications, petitioners seek listing of their writ petitions, which were adjourned sine die by order dated 12.10.2022.
For the reasons stated in the applications, the same are allowed. The petitions are taken up for consideration today.
W.P. (C) 4561/2019
W.P. (C) 1696/2020
These petitions were adjourned sine die by order dated 12.10.2022 to await the outcome of Special Leave Petition, which was pending before the Supreme Court. Subsequently, by judgment in Director (Admn. And HR) KPTCL & Ors. Vs. C.P. Mundinamani and Ors., 2023 SCC OnLine SC 401, which was then followed in SLP (Civil) 2646/2020 and other connected petitions on 11.07.2023, the Supreme Court has directed that the respondents have to grant one annual increment which the petitioners earn on the last day of their service for rendering their service in the preceding one year from the date of retirement with good behaviour and efficiency.
It is an admitted position that the case of the petitioners herein is squarely covered by the judgment of the Supreme Court in Director (Admn. And HR) KPTCL (supra).
These petitions are disposed, directing the respondents to grant an increment and re-fix their monthly pension/pensionary benefits considering the service rendered by each of the petitioners in the preceding one year as has been held by the Supreme Court in Director (Admn. And HR) KPTCL (supra). Arrears be computed and disbursed to the petitioners, preferably within a period of six weeks from today.