M.CHELLAMAL Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus seeking for a direction to the respondents to disburse the pension amount in A/c.No.012901000007721, based on the petitioner's representation dated 28.09.2020, within a time frame to be fixed by this Court.

(2.) Mr.N.Dilip Kumar, learned Standing Counsel accepts notice on behalf of the respondents. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) Heard Mr.H.Velavadhas, learned counsel for the petitioner and Mr.N.Dilip Kumar, learned Standing Counsel for the respondents.