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Judgment
Harsimran Singh Sethi, J
The present writ petition has been filed seeking a direction to the respondents for the release of the pension as well as commuted value of the pension
along with interest, which are not being released to the petitioner for the last about more than 10 months.
As per the averments made in the present petition, the petitioner retired as a Driver on attaining the age of superannuation on 31.03.2020. It has been
further averred that there are no proceedings pending against the petitioner either before the Department or before any other Competent Court of
Law so as to withhold the pension and commuted value of the pension of the petitioner but still the same have not been released to him despite the
fact that Pension Payment Order has already been issued in March, 2020.
From the pleadings, it transpires that for the relief, which has been claimed in the present writ petition, petitioner has already served upon respondent
No. 1 a legal notice dated 10.12.2020 (Annexure P-2), which is still pending consideration with the authority and the interest of justice, will be served
in case a time bound direction is issued to respondent No. 1 to decide the same by passing an appropriate speaking order.
Without expressing any opinion on the merits of the case or the claim being made by the petitioner, respondent No. 1 is directed to decide the legal
notice dated 10.12.2020 (Annexure P-2) by passing an appropriate speaking order within a period of four weeks from the receipt of copy of this order.
In case, it is found that the petitioner is entitled for any relief after the decision of the legal notice, the same should also be released to him within a
period of next four weeks.
Present writ petition stands disposed of.