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Judgment
Kurian Joseph, C.J.—The Petitioner is aggrieved since according to him, the entire eligible pensionary benefits have not been granted to him. He has submitted Annexure P-4, legal notice before the second Respondent. There will be a direction to the second Respondent to look into the matter and take appropriate action thereon in accordance with law, after affording an opportunity of hearing to the Petitioner. This shall be done within a period of two months from the date of production of copy of this judgment along with copy of the writ petition by the Petitioner before the second Respondent. The eligible benefits to which the Petitioner is found entitled, shall also be disbursed within another one month.
The writ petition is disposed of, so also the pending application (s), if any.