KALA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED counsel for the respondents has placed on record a copy of order dated 25.10.2006 showing that the pension of the petitioner has been sanctioned vide P.P.O. No. 4414 and the arrears of pensions from 10.1.2004 to 30.9.2006 has been calculated which comes to Rs. 80547/- out of which Rs. 19530/- has been sent through bank draft and the balance of Rs. 61017/- is to be sent alongwith the pension for the month of October, 2006. In view of the above, the instant writ petition has been rendered infructuous and is disposed of as such. The order alongwith copy of the Bank draft produced by the learned State counsel are taken on records C.W.P.No. 9735 of 2006 -2- marked as 'A' and 'B' respectively. The petitioner, however, shall be at liberty to file representation, if any, in respect of her dues which are still outstanding.