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Judgment
7 paragraphs · 228 wordsB.K. Shrivastava, Member (J)
Shri Vinod Kumar Soni, counsel for the applicant is present.
Shri Chakrapani Vatsyayan, counsel for the respondents is present.
Heard on admission.
It appears that the applicant Ashalata Singh submitted an application on 23.03.2021 to the Commandant, COD Cheoki, Prayagraj. It was stated in the aforesaid application that she was receiving the family pension, but due to some unknown reason the family pension has been stopped since 29.12.2017. The applicant also sent reminder on 12.08.2022. It is submitted by the counsel for the applicant that no any response has been given by the concerned department. Her representation has not been decided. The department did not intimate the reason for stopping the family pension. The copy of the representation is at Annexure No. A-6 (Page 34) and the copy of reminder is at Annexure No. A-7 (page 37). The applicant seeks direction to decide the aforesaid representation.
After consideration the prayer is allowed. The respondents are directed to decide the aforesaid representation dated 22.03.2021 within a period of four months from the date of receiving the certified copy of this order, copy of representation dated 22.03.2021 and copy of reminder dated 12.08.2022. The applicant will submit the aforesaid documents in the office of concerned authority within one month from today.
The OA is disposed of with the above direction. No costs.