- (1.) The petitioner, who retired as Assistant Lineman on 31.8.2011, has approached this court with a grouse that his pensionary benefits and other emoluments have not been released by the respondents. He also got a legal notice dated 15.9.2012 (Annexure P-3) served upon the respondents, but till date the same has not been responded to.
(2.) After hearing learned counsel for the petitioner, in my opinion, the present petition can be disposed of without issuing notice to the respondents with a direction to the respondents to take final decision on the legal notice (Annexure P-3) got served by the petitioner by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order. In case any amount is found to be due to the petitioner, the same shall be paid within a period of two months thereafter.;