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Judgment
Respondents have brought on record the PPO issued in the case of the applicant and the learned representative of the department points out that the amount shall be credited in the bank account of the applicant within a reasonable period of time.
Keeping in view the aforesaid, we dispose of the matter with the following directions :
"In view of the PPO issued, no further orders are necessary with regard to the compliance of the order. However, in pursuance to the PPO, the respondents and the authorities of the State Bank of India, PY Road Indore Branch, Distt- Indore (MP) are directed to ensure that the amount payable to the applicant in pursuance to the ePPO No.194202103863/0500 is credited to the account of the applicant and the benefit conferred on him be paid within a period of four weeks from today.
The bank authorities are directed to communicate compliance of this order to the Principal Registrar within four weeks.
The applicant may also approach the bank for ensuring necessary compliance with a copy of this order."
With the aforesaid, MA stands disposed of.
Copy of this order be given Dasti'.