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Judgment
6 paragraphs · 174 wordsDeepinder Singh Nalwa, J
In the present writ petition, petitioner is praying for issuance of a direction to the respondents to pay pension to the petitioner w.e.f. September, 1977.
Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction is given to respondent No.4 to treat the present writ petition as a representation and decide the same in a time bound manner.
Notice of motion.
Mr.Satnam Preet Singh Chauhan, DAG, Punjab accepts notice on behalf of the respondents and does not oppose the prayer made by learned counsel for the petitioner.
In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to respondent No.4 to treat the present writ petition as a representation and to consider and decide the same within a period of three months from the date of receipt of certified copy of this order, in accordance with law.