Ravindra Singh Mehta vs State Of M.P.

The petitioner is claiming the benefit of 5th Pay Commission and consequent arrears of pension from 1.1.1996 to 1.4.2007.

The petitioner is son of Retd. Addl. Director, Higher Education Late Inder Singh Mehta, who has expired on 14.9.2010. According to the petitioner, he

is entitled to the aforesaid benefit in terms of the Division Bench judgment of this Court dated 24.1.2013 passed in W.A. No.1488/2012 in the case of

State of M.P. Vs. Kamla Jain.

Learned counsel for the State fairly submits that if the petitioner files an appropriate representation before the respondent No.1, then there is no

objection in considering the petitioner’s claim in accordance with law within a time bound period.

Hence, without adverting to the merits of the matter, the writ petition is disposed off by permitting the petitioner to file an appropriate representation

before the respondent No.1 enclosing therewith all the necessary documents and orders on which he wants to rely upon. If such a representation is

filed by the petitioner, the same will be considered and decided by the respondent No.1 in accordance with law as expeditiously as possible, preferably

within a period of 2 months from the date of its receipt.

The petition is accordingly disposed off.

C.C. as per rules.