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Judgment
9 paragraphs · 182 wordsSUNIL GAUR, J.
Vide Office Order of 27th March, 2018 (Annexure P-1) provisional pension has been sanctioned in favour of petitioner. Not satisfied with the
quantum of provisional pension, Representations followed by legal notice of 22nd March, 2018 (Annexure P-6) was served by petitioner upon first
respondent. According to petitioner’s counsel, there is no response to the Representation/legal notice. Despite service of advance notice, there is
no Representation on behalf of the respondents. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with a
direction to first respondent to consider the legal notice/(Annexure P-6) as Representation and to give a speaking response to it, within a period of six
weeks and the fate of said legal notice/Representation be made known to petitioner within a week thereafter, so that petitioner may avail of the
remedies, as available in law, if need be. First respondent be apprised of this order forthwith, to ensure its compliance. With the aforesaid directions,
this petition is disposed of. Copy of this order be given dasti to petitioner’s counsel. Â