Nirmaljit Kaur, J. - (1.) THIS is a petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the Respondents to release the terminal benefits on account of revision of pay scale including the gratuity, revised leave encashment along with arrears of pay fixation w.e.f. 01.01.2007 as per Circular dated 18.09.2009 (Annexure P -2).
(2.) LEARNED Counsel for the Petitioner contends that the Petitioner retired from the service of Food Corporation of India on 31.08.2010 and that the pay scales and allowances of the employees of the Respondent -Corporation were revised w.e.f. 01.01.2007 vide notification dated 18.09.2009 (Annexure P -2). The Petitioner has also exercised his option regarding the new pay scales and submitted the same to the Respondents. It is also stated that he had completed all the formalities for the grant of benefit of revised pay scales. However, the same has not been granted to him till date. Even the representation dated 20.07.2011 (Annexure P -3) is pending and the same has not been decided till date. In view of the above, the present petition is disposed of with a direction to the Respondents to decide the representation dated 20.07.2011 (Annexure P -3) as expeditiously as possible preferably within one month from the receipt of a copy of this order.
(3.) HOWEVER , in case, the Petitioner is found entitled for the said benefits, the same shall be released forthwith and in case, the claim of the Petitioner is to be rejected, the same shall be by passing a speaking order.;