JUDGMENT
Heard both sides.
2. Petitioner submits that he served Indian Navy from 26.12.1976 to 14.11.1986 and was discharged from service. It is stated that for the service that he has rendered, he was not disbursed any terminal benefits. According to the petitioner, he is also entitled to be paid the disability pension.
Pleading so, petitioner raised his claim before the Hon'ble Defence Minister and it is stated that the matter has been forwarded to respondents 2 and 3 for consideration. According to the petitioner, the matter is now pending before the 3rd respondent.
3. In view of the above, at this stage, I feel that the grievance of the petitioner will be redressed, if the 3 respondent considers and pass orders on Exts.P2 and P5 representations which according to the petitioner are pending before the said authority.
4. Therefore, the writ petition is disposed of directing the 3 respondent to consider and pass orders on Exts.P2 and P5 referred to above, as expeditiously as possible, at any rate within 3 months from the date of production of a copy of the judgment along with a copy of the writ petition.
Petitioner shall produce a copy of the judgment along with a copy of the writ petition before the 3 respondent for compliance.