GUDDI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri R. C. Shukla for respondent no. 3 and Sri V. N. Srivastva for respondent no. 2. The present writ petition has been filed for issuing a writ of mandamus commanding respondents to pay the amount of Group Insurance Scheme to the petitioner within a specific period with interest. The submission made on behalf of the petitioner is that all the retiral benefits excluding the Group Insurance amount have been paid to the petitioner inspite of the repeated request and representation to the competent authority. After hearing the learned counsel for the parties as it is a short question to be considered by the authorities regarding payment of the amount of Group Insurance Scheme due to the petitioner, therefore, it will be appropriate in the interest of justice that without inviting the counter affidavit the present writ petition may be disposed of finally directing respondent no. 2 to consider the representation of the petitioner and to do the needful accordingly. The petitioner is given a liberty to file a supplementary representation annexing a copy of the writ petition before respondent no. 2 within a period of three weeks from today and if such representation is filed, respondent no. 2 is directed to pass appropriate orders considering the claim of the petitioner on merit. If ultimately respondent no. 2 comes to the conclusion that amount of Group Insurance Scheme has not been paid to the petitioner, the same may be paid within a period of three months from today. The writ petition is disposed of accordingly. No order is passed as to costs. .