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Judgment
Lisa Gill, J
This matter is being taken up for hearing through video conferencing due to the outbreak of pandemic, COVID-19.
This writ petition has been filed for issuance of direction to the respondents to grant/release arrears of installments of Dearness Allowance/Dearness Relief along with interest.
Learned counsel for the petitioner submits that petitioner Municipal Pensioner Association (Registered) 5263 of 2020, Gidderbaha, has submitted various representations to the respondents for release of arrears of installment of Dearness Allowance/Dearness Relief up to date along with interest, especially in terms of decision dated 25.07.2016 in CWP-12980-2015, titled Mohinder Singh Vs. State of Punjab and others, but to no avail.
At this stage, learned counsel for the petitioners restricts his prayer for a decision on the representation dated 05.11.2020 (Annexure P-5), in a time bound manner.
A perusal of Annexure P-5 reveals that details of the Members of petitioner-Association, who are aggrieved by arrears/installments of Dearness Allowance not being released is not reflected in representation dated 05.11.2020. There is no description of the alleged entitlement of each of the Members stated to be affected.
Faced with this situation, learned counsel for the petitioner submits that a comprehensive representation mentioning each and every affected Member of the Association along with all the necessary details shall be submitted before the competent authority within one month, which may be decided in a time bound manner.
Keeping in view the facts and circumstances of this case and the limited prayer addressed, but without any expression of opinion on the merits of the matter, this petition is disposed of with a direction to the competent authority, that in case, a comprehensive representation is moved by the petitioner within one month carrying all necessary details, same be considered and decided within a period of three months thereafter. Needless to say, in case necessary details are not mentioned in the said representation, the competent authority is not under an obligation to consider the same.
Petition is disposed of accordingly.