G S RANA Vs. F C I

JUDGEMENT

(1.) THE petitioner claims to have retired from the service of the Food Corporation of India on attaining the age of superannuation on 31.7.2006. It is,however, the contention of learned counsel for the petitioner that despite his retirement on superannuation, the petitioner has not been paid his gratuity. In order to claim gratuity, the petitioner had addressed a legal notice dated 25.12.2006 (Annexure P2) to the authorities. It is,however, pointed out that no decision has been taken thereon till date. Learned counsel for the petitioner states that the petitioner will be satisfied if the instant writ petition is disposed of with a direction to respondent No.2,i.e. the General Manager, Food Corporation of India, Regional Office, Punjab, requiring him to take final decision on the legal notice, dated 25.12.2006 (Annexure P2). In view of the above, without going into the merits of the

(2.) CLAIM raised by the petitioner, we consider it just and appropriate to dispose of the instant writ petition, by directing respondent No.2 i.e. the General Manager, Food Corporation of India, Regional Office, Punjab to take a final decision on the legal notice dated 25.12.2006 (Annexure P2) by passing a well reasoned speaking order within two months from the date of receipt of a certified copy of this order. In case, the petitioner is found entitled to any monetary benefits, the same shall be calculated and released to him within a further period of one month. Disposed of accordingly. Order dasti on payment of usual charges.