SOUMITRA PAL, J. - (1.) Leave is granted to the petitioner to add Deputy Municipal Commissioner (Personnel), Kolkata Municipal Corporation, as a party respondent. Let the cause title of the writ petition be amended. Since Mr. Ghosh, learned advocate for the Corporation accepts service of notice on behalf of the added respondent, no further copy need be served.
(2.) In the writ petition, the petitioner has prayed for a direction upon the authorities of the Kolkata Municipal Corporation to process the pension papers and disburse the superannuation benefits including the gratuity as per the Rules of Pay Scale along with statutory interest treating 29th December, 2001 as the date of retirement. Submission has been made that though a representation, being annexure P/4 to the writ petition, for grant of pension including other retirement benefits was furnished, it has not been considered. Being aggrieved, this writ petition has been filed.
(3.) Having heard the learned advocates for the parties and considering the facts and circumstances of the case, the writ petition is disposed of by directing the Deputy Municipal Commissioner (Personnel), Kolkata Municipal Corporation, the added respondent, to dispose of the representation, being annexure P/4 to the writ petition, by passing a reasoned order to be communicated to the parties within eight weeks from the date of presenting a copy of the certified copy of this order after giving an opportunity of hearing and after verifying the records.;