- (1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India for seeking relief(s) for the direction upon the respondents to pay the overtime wages for performing the duty in admissible holidays from January "â„¢ 1996 to December "â„¢ 2000 and further for payment of statutory interest on delayed payment of gratuity for four years, revised gratuity for seven years and C.P.F. for six months.
(2.) In substance, the petitioner has superannuated on 31.01.2000 and thereafter, he has not been paid the aforesaid amount. Learned counsel for the petitioner has stated that the part of the amount has been paid with regard to the overtime, as stated in para 5 of the writ petition, and some of the amount has already been paid to the petitioner during the pendency of the writ application. Learned counsel for the petitioner has further stated that the petitioner has made several representations before the respondents but inspite of the representations, the entire amount has not been paid to the petitioner, as claimed.
(3.) In view of the above facts and circumstances of this case, it would be just and proper to direct the petitioner to file afresh representation along with a copy of this order before respondent Nos. 1 and 4 within a period of one month from today and respondent Nos. 1 and 4 will dispose of the said representation by speaking order expeditiously, preferably within a period of four months from the date of the representation.;