ARUN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners through the instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondents to decide the representation dtd. 30/5/2023 (Annexure P-7).

(2.) The petitioners are retired Central Government Employees. They claim that respondent has not paid them Dearness Allowance for the period from January' 2020 to June' 2021 on the pretext of Covid-19 and financial constraints.

(3.) Mr. Shailendra Sharma, Advocate, at the outset, submits that grievance of the petitioner, at this stage, would be redressed if respondents are directed to decide their representation in a time bound manner.