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Judgment
P. Sam Koshy, J
The dispute raised by the petition in the instant petition is for grant of gallantry allowance to the petitioner for which there is a recommendation
made by the Government of India.
The counsel for the petitioner submits that the petitioner has already made a representation in this regard to the authorities but till date no decision
has been taken and in due course of time petitioner has already been superannuated.
Given the facts and circumstances of the case, let the petitioner make a fresh representation to the respondent No.1 supporting with all relevant
documents and records so far as his entitlement is concerned and the respondent No.1 in turn is directed to decide the representation keeping in view
the notification of the Govt. of India dated 03.12.2015 (Annexure P/6) so also the order of the Govt. of India, Ministry of Home dated 10.05.2013 so
far as the amount of allowance is concerned preferably within an outer limit of 90 days from the date of receipt of representation.
With the aforesaid, the writ petition stands disposed of.