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Judgment
Sandeep Sharma, J. (Oral)
It is not in dispute that save and except revised pay scale, other admissible dues of the petitioner stand cleared. Learned counsel representing the petitioner states that arrears to the tune of Rs. 1,37,736/-, are not being released on account of pendency of the review petition filed in case of Tulsi Ram, wherein no stay has been granted against the judgment sought to be reviewed. He states that the respondent Corporation is adopting pick and choose method by releasing arrears to some of the employees and denying to others.
Since learned counsel representing the respondent Corporation has not been able to dispute that no stay has been granted in the review petition filed in Tulsi Ram's case, this Court deems it fit to dispose of the present petition with a direction to the respondent Corporation to ensure that due and admissible arrears, if any, shall be released to the petitioner within a period of four months, failing which petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken towards implementation of the order/judgment. Ordered accordingly.