- (1.) COUNSEL for the petitioner submitted that suffice it will be for disposal of this writ petition, if a direction is given to respondent no. 2, to treat this writ petition as a representation and decide the claims made in this writ petition in accordance with law, within stipulated time, as given by this Court.
(2.) I have heard counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent no. 2 to treat this writ petition as a representation and decide the claims made in this writ petition in accordance with law, within the stipulated time, as given by this Court. In view of these submissions, I hereby, direct respondent no. 2 or any well conversant officer with the facts and law or any competent officer, authorized by him, to treat this writ petition as a representation alongwith its annexures and decide the claims made in this petition in accordance with law, rules, regulations, polices and Government enforceable orders, applicable to the petitioner as expeditiously as possible and practicable, preferably within a period of six weeks, from the date of receipt of a copy of an order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative. If any amount is found legally payable to the petitioner, the same will be paid to the petitioner with statutory interest and whenever there is no statutory interest, the same will be paid to the petitioner with simple interest @ 4 % per annum from the date on which the amount is due till the actual payment is made to the petitioner, within further period of four weeks, after the decision is taken. If any amount of retirement benefits has already been paid the same will be the set off against the final amount legally payable to the petitioner.
(3.) IN view of the above directions, this writ petition is disposed of.;