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Judgment
Kurian Joseph, C.J.—The Writ Petition is filed mainly with the following prayers:
i). Direct the Respondents to pay to the Petitioner the revised Family Pension w.e.f. 01.01.1996.
ii). Direct the Respondents to pay the arrears on account of revision of Family Pension w.e.f. 01.01.1996 along with interest @9% from the due date till actual payment.
It is seen that various representations Annexures P-3 to P-6 are pending before the University followed by Annexure P-7, legal notice. Therefore, there will be a direction to the first Respondent to look into those representations and legal notice and take appropriate action to redress the grievance of the Petitioner within a period of one month from the date of production of the copy of this judgment alongwith a copy of the Writ Petition, by the Petitioner before the first Respondent. The benefits, if any, to which the Petitioner is found eligible shall also be disbursed to her within another one month.
The Writ Petition is disposed of, so also the pending application(s), if any.