ISHWAR BABURAO SURYAVANSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) None has appeared on behalf of petitioner.

(2.) Vide the present petition, petitioner seeks directions to the respondent No.2 to decide the representation dtd. 6/11/2020 and provide the deficient amount of Rs.1280.00 per month including arrears in the compassionate allowance as per entitlement.

(3.) For the aforesaid relief(s), the petitioner already filed representation dtd. 6/11/2020 before the respondent No.2, however, the same has not been decided till date.