B.D. Agarwal, Ravi S. Dhavan, JJ. - (1.) The petitioner, Co-operative Supervisor, U.P. Co-operative Union Ltd., Lucknow was, it is claimed, promoted as Assistant Development Officer (Co-operative) on November 8, 1977. He retired in this capacity upon attaining the age of superannuation with effect from 30th June, 1986. Contention raised is that for purposes of pensionary benefit the period of service rendered by him in capacity as Co-operative Supervisor has also to betaken into account in this respect. The petitioner has made a representation to the Registrar vide Annexure 'IP followed by the representation dated 24th December, 1986 Annexure 'V'. These representations have not been decided thus far. In supplementary affidavit tiled this day, the petitioner also contends that the other Co-operative Supervisors placed in the position similar to that of petitioner, have been given this benefit already. Without being required to enter into the merits of the controversy at this stage, we direct that the Registrar, Co-operative Societies (Establishment (K), Uttar Pradesh) respondent No. 2, within shall with due expedition in so far as possible two months from the date of the filing before him the certified copy of this order dispose of the representation made by the petitioner.
(2.) The petition is disposed of accordingly. Petition decided accordingly.;