PREMSHANKER HARGOVINDBHAI JOSHI Vs. CHIEF OFFICER

JUDGEMENT

(1.) The petitioner was working as a Octroi Clerk with Una Municipality. Upon his superannuation, requisite pension papers were moved by the employer i.e. Una Municipality. As per the petitioner's case, the respondent-authorities in the Government i.e. respondent Nos.2 and 3 have not taken any decision on the question of entitlement or otherwise of pension and other retiral benefits of the petitioner. The case has been pending with them since 2006.

(2.) Accepting the case of the petitioner at its face value, this petition is disposed of with a direction to respondent No.2 and/or respondent No.3 to decide the case of the petitioner on eligibility of the petitioner to pensionary benefits and other retiral benefits, if the decision is not already taken. Such decision would be taken in accordance with law expeditiously, preferably within a period of three months from the date of receipt of this judgment.

(3.) The petition stands disposed of accordingly. Rule accordingly. Direct service is permitted.