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Judgment
Sunil Gaur, J
By way of this petition, a mandamus is sought to first respondent to pay post-retiral benefits including pension and commuted value of pension to petitioner as per 'Self-contributory Superannuation Benefits (Pension) Scheme, 1995' with effect from 1st July, 2013 alongwith interest and also to pay adequate compensation to petitioner on account of non-payment of post-retiral benefits to him from July, 2013.
For the relief claimed in this petition, petitioner has not approached the respondents. Let petitioner do so by way of a representation. Mr.Arun K.Sinha, Advocate submits on behalf of petitioner that Representation has to be made to second respondent.
In the facts and circumstances of this case, this petition and the applications are disposed of with permission to petitioner to make concise representations to both the respondents within a period of two weeks and upon receipt of such representations, the respondent shall pass a speaking order thereon within a period of ten weeks and the fate of the representations be conveyed to petitioner by respondents within one week thereafter, so that petitioner may avail of the remedy as available in law, if need be.
With aforesaid directions, this petition and the applications are disposed of.