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Judgment
7 paragraphs · 173 wordsVinit Kumar Mathur, J
Heard learned counsel for the petitioner.
The present writ petition has been filed with the following prayers :-
“(I). The respondents may kindly be directed to grant family pension and other benefits from the date it became due.
(II) That arrears accruing as a result of aforesaid exercise may kindly be directed to be paid to the petitioner towards all sort of dues including family pension etc”.
Learned counsel for the petitioner submits that the petitioner has submitted a representation (Annex.3) to the respondent No.2 and the same is pending consideration before him. He, therefore, prays that the respondent No.2 may be directed to decide the pending representation of the petitioner at the earliest.
Considering the limited submission of learned counsel for the petitioner, the present writ petition is disposed of with a direction to the respondent No.2 to decide the pending representation of the petitioner (Annex.3) within a period of six weeks from the date of receipt of certified copy of this order strictly in accordance with law.