- (1.) Heard learned counsel for the petitioners and learned Standing Counsel.
(2.) This petition has been filed with a prayer for a direction to the opposite parties to make payment of GPF, leave encashment and pension to the petitioners. In this regard, the petitioners have moved several representation and raised their grievance from time to time but the same has not been considered. The petitioners again moved a representation on 16.12.2017 and the said representation is also lying pending before the opposite party no.1 but no decision has been taken on the same up till now.He further submits that the opposite parties may be directed to take a decision on the said representation so as to render justice to the petitioners.
(3.) Considering the facts of the case, the competent authority is directed to consider and dispose of the representation of the petitioners, in the light of the G.O. dated 11.11.1993 within a period of three months from the date of receipt of certified copy of this order.;