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Judgment
Vipin Sanghi, CJ
1) After some arguments, learned counsel for the petitioners states that the petitioners would seek review of the impugned order before the Tribunal on the ground that post the impugned judgment dated 01.10.2021, being rendered, the Anomalies Committee has examined the aspect of difference in pay of Assistant Accountants and Accountants in the Treasury, on the one hand, and other Government departments, on the other hand, and found no anomaly.
2) Mr. Saharia, who appears for the respondents, on advance notice, states that reliance placed on the Anomalies Committee’s report is misplaced.
3) We are not inclined to examine the said aspect since the petitioners state that they shall seek review of the impugned order on the aforesaid ground. It should be open to the parties to present their respective cases on the said aspect before the Tribunal.
4) Accordingly, the writ petition is dismissed as withdrawn with liberty as prayed for. We make it clear that we have not expressed any view on the merit one way or another, including on the aspect of delay and laches in preferring the present petition.
Stay Application (IA No. 01 of 2022) also stands disposed of.