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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayer: (i) That the respondents may be ordered to count half of the daily wage period of service of the petitioner towards the qualifying service and they may be granted pension from the due date with all the benefits incidental thereof such as full arrears etc. with 9% interest thereon.
It is submitted that the issue is covered in favour of the petitioners by the decision of the Punjab and Haryana High Court (Annexure P-1). Subject to the finality to the said judgment, similar treatment shall be extended to the petitioners herein also. It is made clear that in case the judgment has attained finality, the needful action on the representation shall be taken in the light of the judgment in appeal within two months from today and in case the appeal is still pending, a decision will be taken within another two months from the date of the finality of the appellate judgment in appeal. Needless to say that in case the judgment has been implemented, the same treatment shall be given to the petitioners herein also.
The writ petition is disposed of, so also the pending applications, if any.
Dasti copy.