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Judgment
Shri Dharmendra Tiwari, learned counsel appearing for the applicant and Shri Anil Kumar, learned counsel appearing for the respondents, are present and heard.
Learned counsel for the applicant states that although family pension as well as arrear thereof has been paid to the applicant but interest on delayed payment has not been paid. Representations have been moved in the year 2021, 2022, 2024 and also in the year 2026 but no decision has been taken till today by the respondents. Learned counsel for the applicant next argued that the O.A. be disposed of at this stage itself directing the respondents to decide the aforesaid representation in a time bound manner.
Learned counsel for the respondents opposed the prayer made by learned counsel for the applicant.
I have considered the rival submissions of learned counsel appearing for the parties and perused the entire documents record.
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 this stage itself with a direction to the competent authority amongst the respondents to decide the pending representations moved by the applicant i.e. the representation dated 17.02.2026 (Annexure A-1) as well as the representations annexed as Annexure No.A-6 of the O.A. by passing a reasoned and speaking order thereon, within a period of three months from the date of receipt of a certified copy of this order. The order so passed should be communicated to the applicant immediately thereafter.
All associated M.As. also stand disposed of. No order as to costs.