HMT L THAMOTHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in his petition has made following prayer:

(2.) Learned counsel for the respondents submits that as per the compliance affidavit, the purpose of filing the petition has been satisfied, thus the present petition has become infructous. Learned counsel for the petitioner submits that she has not received such communication.

(3.) The respondents are directed to supply the copy of the same to the petitioner. It is made clear that if the petitioner still has any grievance regarding the calculation, the petitioner is at liberty to make representation and the respondents are directed to decide the same within four weeks thereafter.