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Judgment
Kurian Joseph, C.J.—The writ petition is filed for the following prayer:
(I) Directing the respondents to grant pension and pensionary benefits (retiral benefits in favour of the petitioner) with all consequential benefits by regularizing the period of absence from duty as on medical leave or the leave of kind due to be counted for pension and pensionary benefits.
(II) To treat the period of absence from 7.6.1993 till February, 1997 as period on medical grounds and the petitioner be allowed medical leave for the entire period on the strength of medical certificate annexed by the petitioner.
It is seen that the petitioner submitted Annexure P-9, representation to the second respondent. The same is pending before the second respondent. There will be a direction to the second respondent/competent authority to look into Annexure P-9 and take appropriate action in accordance with law and justice within a period of three months from the receipt of a copy of this judgment along with a copy of the writ petition. In case the petitioner requests for an opportunity of hearing, the same shall be granted.
The writ petition is disposed of, so also the pending applications, if any.