REEMA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for opposite party no. 1 and Sri Sandeep Dixit, learned counsel for opposite party nos. 2 and 3. The only prayer made by the petitioner is that against the order of the opposite party no. 3 stopping payment of family pension of the petitioner, a representation has already been preferred by the petitioner ventilating her grievances before the opposite party no. 2 on 18. 08. 2008, copy whereof has been appended as Annexure No. 2 to the writ petition but the same has not been decided till date. A prayer has been made that the opposite party no. 2 be directed to consider and decide the petitioner's representation expeditiously within a reasonable period of time. Learned counsel appearing for the opposite parties have no objection to the said prayer. In view of the aforesaid, the writ petition is finally disposed of with a direction to the opposite party no. 2 to consider and decide the petitioner's representation dated 18. 08. 2008 (Annexure No. 2 to the writ petition) strictly in accordance with law by a reasoned and speaking order as expeditiously as possible, preferably within a period of one month from the date of production of certified copy of this order. .