Ramesh Kumar Gupta vs Union Of India & Ors.

Shri Antesh Dwivedi, learned counsel appearing for the applicant and Shri Chakrapani Vatsyayan, learned counsel appearing for the respondents are present.

Heard learned counsel appearing for the parties.

At the outset, learned counsel for the applicant submitted that the applicant will be satisfied if this Original Application is disposed of at this stage itself with a direction to the authority concerned amongst the respondents to decide the representation of the applicant dated 18.10.2022 (Annexure A-1) pending before them for release of disabled pension in the applicant’s favour in a time bound manner.

Learned counsel for the respondents opposed the prayer made by learned counsel appearing for the applicant.

I have considered the rival submissions of learned counsel appearing for the parties.

In view of the limited prayer made by learned counsel appearing for the applicant, no useful purpose will be served in keeping this O.A. pending. Therefore, without entering into the merits of this case, the O.A. is disposed of at the admission stage itself with a direction to the authority concerned amongst the respondents to decide the representation dated 18.10.2022 (Annexure A-1) moved by the applicant by passing a reasoned and speaking order within a period of two months from the date of receipt of a certified copy of this order supplying the copy of the speaking order so passed to the applicant forthwith. No order as to costs.