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Judgment
Hon’ble Mr. Pradeep Kumar, Member (A):
The applicant herein is the minor son from the wedlock of late Sh. Umed Singh, who was serving in All India Radio as Senior Engineering Assistant, and Smt. Sudesh Singh. Sh. Umed Singh unfortunately expired on 15.03.2019. The OA is filed through his mother Smt Sudesh Singh.
The applicant (minor son) herein has claimed family pension from the All India Radio. However, there was no response. According to the applicant, he made a representation also on 03/04.04.2019 followed by another representation dated 08.04.2019, and thereafter the third representation dated 14.05.2019.
Thereafter, All India Radio asked the applicant on 20.08.2019 to submit marriage certificate and/or other document to establish the marriage of Late Sri Umed Sigh and Smt Sudesh Singh. Applicant pleads that a total of 14 documents have been submitted. However, there has been no response so far.
Feeling aggrieved, the instant OA has been filed.
Matter has been heard. Sh. M.S. Saini, learned counsel appeared on behalf of applicant. Sh. Manish Kumar, learned counsel appeared on behalf of respondents No.1 on receipt of advance information.
OA is disposed of at the admission stage itself, without going into the merits of the case, with a direction to the respondents No. 1 & 2, to pass a reasoned and speaking order in follow up of submission of the requisite documents by the applicant, within a period of three months under advice to the applicant (Para 3 supra).
There shall be no order as to costs.