Deepinder Singh Nalwa, J
1. In the present writ petition, the petitioner has challenged the order dated 14.09.2018 (Annexure P-8) whereby, the representation of the petitioner for grant of notional benefit w.e.f. 01.04.2011 has been rejected.
2. Learned counsel appearing on behalf of the petitioner submits that in the light of the judgment of the Hon’ble Supreme Court in the case of Union of India Vs. K.V.Janki Raman, reported as AIR 1991 SC 2010, the petitioner is entitled for the grant of notional benefit from 01.04.2011 or in the alternative w.e.f. the date of decision of CWP-14624-2011 i.e. 17.02.2014. Learned counsel appearing on behalf of the petitioner on instructions from the petitioner, submits that at this stage, he will be satisfied if a liberty is granted to the petitioner to file a fresh representation and respondent No.2 be directed to consider and decide the same, in a time bound manner.
3. The learned State counsel does not object to the prayer made by learned counsel for the petitioner.
4. In the light of the abovesaid facts and without commenting upon the merits of the case, this petition is hereby disposed of with a liberty to the petitioner to file a fresh representation. In case the petitioner files a representation within two months from today, respondent No.2 is directed to consider and decide the same in accordance with law.
5. Pending application(s), if any, shall also stand(s) disposed of accordingly.
