Madhya Pradesh High Court
Smt. Kamla Bai vs P.N.B. Centralised Pension on 6 February, 2019
1 WP-2323-2019
The High Court Of Madhya Pradesh
WP-2323-2019
(SMT. KAMLA BAI Vs P.N.B. CENTRALISED PENSION)
Jabalpur, Dated : 06-02-2019
Shri Sanjeev Kumar MIshra, learned counsel for the petitoner.
Shri Praveen Chaturvedi, learned counsel for the respondents, on
advance copy.
With the consent of the learned counsel for the parties, heard finally. The singular prayer made by the learned counsel for the petitioner is that the representation dated 23.11.2018 (Annexure-P/5) filed by the petitioner, pending before the respondent No.3 may be decided expeditiously.
Learned Government Advocate for the State has no objection to it. He stated that the representation filed by the petition will be decided as per law.
In view of the aforesaid, respondent No.3 is directed to consider and decide the representation dated 23.11.2018 (Annexure-P/5) filed by the petitioner expeditiously and pass a speaking order as per law preferably within a period of sixty days from the date of receipt/production of the certified copy of the order passed today by this Court and to communicate the same to the petitioner.
It is made clear that the Court has not opined on merits of the case. With the aforesaid directions, the petition filed by the petitioner stands disposed of.
(NANDITA DUBEY) JUDGE rss Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 07/02/2019 11:13:30