SANDHYA SHYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is the wife of (L) Subhas Chandra Shyam, senior Advocate and Central Government counsel. According to the petitioner her late husband had submitted legal fees bill to the respondent No.2 which were not paid as a result whereof, petitioner after obtaining information under Right to Information Act submitted an application to the Secretary, University Grants Commission (respondent No.2) for clearing the legal fees bill pertaining to the cases as were conducted by her late husband (senior advocate). In short, two bills in respect of (i) WP (C) No.216 of 2012 - Martin Luther Christian University v. Union of India and others and (ii) WP (C) No.62 of 2013 and WP (C) No.174 of 2014 - Prof. Lalit Kumar Jha v. North Eastern Hill University and others amounting to Rs.83,050/- and Rs.46,750/- respectively.

(2.) The respondent No.2 is yet to take any decision but it is delay on their part in taking a decision which has prompted the petitioner to file this writ petition. To ask for objection will further protract the matter therefore, this petition at its threshold stage is disposed of with a direction to the respondent No.2 to accord consideration to the case of the petitioner wherein she has claimed the aforesaid amount which according to her was due and payable to her late husband as legal fees. The exercise of accord of consideration shall be undertaken and completed within a period of six weeks. Result of the consideration be it in affirmative or otherwise whatever permissible under the rules shall be conveyed to the petitioner within six weeks.

(3.) Petition stands disposed of as above.