- (1.) By means of this writ petition the petitioner has prayed for following reliefs:- A direction in the nature of mandamus commanding upon the respondent to consider and grant Promotional Benefits on the basis of such promotion and for further direction upon the Respondents to pay the Balance amount of GPF with Interest, Group, Insurance, Gratuity, Pension, Amounts of Bills to the Petitioner with interest @ 18% per annum from the date of actual dues till the payments over and above the statutory interest. In sum and substance, the wife of the petitioner was a member of the Board of Revenue and she has died and her husband moved this writ petition for seeking promotional benefits and other post retiral benefits and other reliefs.
(2.) The petitioner has already moved a representation on 26.04.2007, Annexure-IV to the writ petition, but that representation is still pending before the respondent no. 2.
(3.) It would be just and proper to direct the respondents to decide the representation of the husband of the deceased officer expeditiously, by a speaking order preferably within a period of five months from the date of presentation of a copy of this order.;