- (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. 1, 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. 1 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. 1 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 twelve 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 her representative. After taking decision by respondent no. 1 or any authorized officer, all necessary papers including service book and the order of the decision will be sent to the office of respondent no. 4, within a period of one week from the date of the aforesaid decision, for fixation of pension as well as the amount of coal mines provident fund and upon receipt of these papers, respondent no. 4 shall take a decision, in accordance with law, within a period of four weeks from the date of receipt of the necessary papers from respondent no. 1 or any authorized officer.
(3.) IF any amount is found legally payable to the petitioner, the same shall be paid to the petitioner within further period of four weeks, after the decision is taken by respondent no. 4. In view of the above directions, this writ petition is disposed of.;