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Judgment
This writ petition is filed seeking the following relief:
"issue a writ of mandamus or writ of similar nature or order or direction commanding the respondents to disburse the commuted value of pension amount at 18% interest from the date of retirement till the date of payment to the petitioner forthwith."
Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents.
It is submitted by the learned counsel for the petitioner that the petitioner had retired from service on 31.05.2017 and that the petitioner's daughter is due to be married on 08.02.2021. It is submitted that the petitioner has not received the commuted value of pension from the respondents and that the commuted value of pension of persons, who retired after 31.04.2017 have been released. Petitioner has approached the 1st respondent preferring Ext.P4 representation seeking early release of the commuted value of pension in the light of the impending marriage of his daughter.
Having heard the learned Standing Counsel also, there will be a direction to the 1st respondent to take up, consider and pass orders on Ext.P4 request made by the petitioner, taking note of Ext.P3 as well. Orders shall be passed within a period of three weeks from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.