- (1.) In the present case earlier petitioner had filed Civil Misc. Writ Petition 22217 of 2009 before this Court and this Court on 28.4.2009 passed following order, which is being extracted below: Heard counsel for the parties and perused the record. The husband of the petitioner, who was employee of the Allahabad Bank, died in harness on 15.5.1994. The grievance of the petitioner is that she has not been paid death -cum-retiral benefits and other dues of her late husband. In this regard she has moved a representation dated 3.3.2009 before the authority concerned, which is still pending.
(2.) The only prayer of the counsel for the petitioner is that the representation of the petitioner dated 3.3.2009 may be directed to be decided by the authority concerned within a time bound frame.
(3.) The Standing counsel has no objection to prayer.;