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Judgment
1.0 Mr. Arun Kumar, learned counsel appeared for the applicant. The applicant is also present in the court. The applicant had retired from East Delhi Municipal Corporation (EDMC) on 30.09.2016. She pleads that one pension pay order has been issued in her favour on 21.11.2017 under PPO No. SS/2016/SEPT/DEMS/SAP/226. However, neither the payment of retiral dues has been made nor she has received any pension payment so far.
2.0 She has also submitted a representation to the Commissioner, EDMC vide her letter dated 15.09.2018, which was dispatched to the respondents on 15.09.2018 vide speed post Tracking No. ED101415109IN and the same has been delivered also to the recipient on 19.09.2018. However, she has not received any response from them so far.
3.0 The matter is disposed off, at the admission stage itself, without going into the merits of the case, with a direction to the respondents to pass a reasoned and speaking order on her representation dated 15.09.2018 within a period of eight weeks from the date of receipt of a certified copy of this order, with a copy being sent to applicant. If as a result of this examination, the payments are taken to be due, the same shall be released forthwith along with interest at the GPF rate from a date three months after the date of her retirement i.e. 1.1.2017 till the actual date of payment. The applicant shall have liberty to approach the Tribunal, if some grievances still remain. No costs.