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Judgment
B.K. Shrivastava, Member (J)
Shri K.K. Mishra, counsel for the applicant.
Shri Chakrapani Vatsyayan, counsel for the respondents.
Heard on Admission.
It is submitted by the applicant that the applicant seeks only the relief for deciding the representation dated 02.07.2022 which is pending before the respondent.
It appears that the daughter of the applicant name Lalita was posted as Peon in the respondents’ department, who expired on 15.08.2021. It is submitted by the applicant that any payment due after the death of the employee has not been given to the applicant, while the applicant is the father of the aforesaid deceased employee. The counsel seeks only a decision upon the aforesaid representation. A copy of the representation is annexed Annexure A-5 at Page-16. Before this representation, another representation was also fled on 13.09.2021. After a long time, any decision has not been taken by the respondents.
Therefore, after consideration, it is ordered that the Competent Authority amongst the respondents will decide the aforesaid representation within a period of four months from the date of receiving the certifed copy of this order along with a copy of the representations dated 13.09.2021 and 02.07.2022. The applicant may also submit a fresh detailed representation along with the copy of the aforesaid two representations as well as other documents and serve the same along with copy of this order to the respondents’ department. The limitation will start from the date of receiving the aforesaid representation.
With the aforesaid direction the OA No.299/2023 is disposed of.
Registry is directed to supply a copy of this order to learned counsel for both parties.Shri K.K. Mishra, counsel for the applicant.
Shri Chakrapani Vatsyayan, counsel for the respondents.
Heard on Admission.
It is submitted by the applicant that the applicant seeks only the relief for deciding the representation dated 02.07.2022 which is pending before the respondent.
It appears that the daughter of the applicant name Lalita was posted as Peon in the respondents’ department, who expired on 15.08.2021. It is submitted by the applicant that any payment due after the death of the employee has not been given to the applicant, while the applicant is the father of the aforesaid deceased employee. The counsel seeks only a decision upon the aforesaid representation. A copy of the representation is annexed Annexure A-5 at Page-16. Before this representation, another representation was also fled on 13.09.2021. After a long time, any decision has not been taken by the respondents.
Therefore, after consideration, it is ordered that the Competent Authority amongst the respondents will decide the aforesaid representation within a period of four months from the date of receiving the certifed copy of this order along with a copy of the representations dated 13.09.2021 and 02.07.2022. The applicant may also submit a fresh detailed representation along with the copy of the aforesaid two representations as well as other documents and serve the same along with copy of this order to the respondents’ department. The limitation will start from the date of receiving the aforesaid representation.
With the aforesaid direction the OA No.299/2023 is disposed of.
Registry is directed to supply a copy of this order to learned counsel for both parties.