M.M.KUMAR. J. - (1.) (ORAL)
(2.) THE prayer made in the writ petition is for issuance of direction to the respondents to quash pension payment order dated January 16, 2003 (P-3) to the extent of grant of disability element of the petitioner is rejected and to direct the respondents to grant disability pension having 100% disability along with interest at the rate of 12%. For the aforementioned relief claimed in the present writ petition, the petitioner has already got served a legal notice dated August 23, 2004 (P-5) upon the respondents. Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the legal notice sent by the petitioner and decide the same expeditiously preferably within a period of four months from the date a certified copy of this order is presented to them. If the claim of the petitioner is found to be meritorious and decided in his favour then the benefit accruing to the petitioner shall be disbursed within a further period of three months thereafter. It shall be appreciated if the judgment of this Court in Gurmit Singh Butter v. Union of India, 2000 (4) SCT 907 is kept in view and a speaking order is passed. Petition stands disposed of in the above terms.;