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Judgment
9 paragraphs · 219 wordsB. P. Satapathy, J
W.P.(C) No.24303 of 2023
Heard learned counsel for the parties.
The present Writ Petition has been filed with the following prayer:-
“The Petitioner therefore prays that your Lordships may graciously be pleased to direct the Opp. Parties more particularly Opp. Party No.4 to grant 2nd RACP benefits in favour of her late husband w.e.f 01.01.2013 by considering her representation under Annexure- 4 within a stipulated time and released her family pension along with arrears.”
Learned counsel for the Petitioner further submits that through highlighting her grievances, the petitioner has filed a representation at Annexure-4 to the Writ Petition before the Opp. Party No.4, but till date nothing has been done in the matter. In such background, he prays that a direction be issued to opposite party No.4 to take a decision on the above noted petition within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.4 to take a decision on the above noted petition in accordance with law within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioners.
The Writ Petition is accordingly disposed of.
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