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Judgment
7 paragraphs · 271 wordsMohd. Jamshed, Member (A)
Through Video Conferencing
The applicant joined the services of the respondent as Safai Karamchari on 15.02.1982. He superannuated on 28.02.2019. By filing this OA, he is seeking the relief in terms of directions to the respondent to release balance/arrear of service retirement benefits with interest from the date of his retirement and other consequential reliefs.
Learned counsel for the applicant submits that in this behalf the applicant has made various representations to the respondent and the same are still pending.
Heard Mr. I.S. Dahiya, learned counsel for the applicant and Mr. R. K. Jain, learned counsel for the respondent, at the stage of admission, through video conferencing.
At the outset, Mr. I.S. Dahiya, learned counsel for the applicant submits that the applicant will be satisfied, if the legal notice dated 10.06.2021 issued on his behalf to the respondent, is considered and decided by the respondent in a time bound manner. To such request of learned counsel for the applicant, there is no objection from Mr. R. K. Jain, learned counsel for the respondent.
Accordingly, without going into the merits of the case, the present OA is disposed of, at the admission stage itself, with a direction to the respondent to decide the legal notice dated 10.06.2021 issued on his behalf by passing a reasoned and speaking order, as early as possible, and in any case not later than two months from the date of receipt of a copy of this order. This shall be done without any prejudice to the rights of the respondents. There shall be no order as to costs.