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Judgment
O R D E R
Shri Chanchal Kumar Rai, counsel for the applicant is present.
Shri Chakrapani Vatsyayan, counsel for the respondents is present.
Heard on admission.
Counsel for the applicant submitted that a direction be issued only upon the letter dated 15.07.2022 (Annexure A-1).
It appears from the record that the respondents issued the aforesaid letter to Shruti Sonkar who applied for family pension. The department seeks only solid proof for proving the fact that “Shruti Sonkar” and “Meena” are the same person and “Shruti Sonkar” is the daughter of “Late Ram Swaroop Sonkar”. The applicant should file the relevant documents for convincing the department.
Therefore, it is directed that the applicant will submit the aforesaid documents before the respondents within 30 days from today. In case, the applicant files the sufficient documents within the aforesaid period alongwith the certified copy of this order, then the respondents will decide the claim of applicant within 90 days from receiving the aforesaid documents. The department will pass the appropriate order on merits after taking into consideration the entire documents submitted by the applicant.
The OA is disposed off with the above direction.
No order as to costs.