R.R. Prasad, J. - (1.) The petitioner had filed a Writ Application bearing W.P.(S) No. 1290 of 2011, wherein claim of death-cum-retiral dues had been put forth.
(2.) The said writ application was disposed of in the following terms:- "Since the claim is still to be determined by the Authority, this writ application is disposed of with a direction to the petitioner to file a fresh representation raising all his claim which have been claimed in this writ application, before the Managing Director, MADA, respondent No. 2, along with a copy of this order within a period of three weeks from today. On receipt of such representation, the respondent No. 2 shall be taking decision in respect of claims made by the petitioner within a period of eight weeks thereafter".
(3.) Pursuant to that, representation was filed, upon which an order was passed on 21.10.2013 whereby admissible claim of the petitioner was found to be of Rs.6,20,538/- and as against that, a sum of Rs.1 lakh was given in one go and for the rest of the amount, an order was passed that Rs. 50,000/- would be paid very month.;