INDRAJ SINGH, SUPDT (RETD ) (DEAD) THROUGH L R Vs. FINANCIAL COMMISSIONER AND SECY TO GOVT OF HARYANA, EDUCATION DEPTT AND ORS

JUDGEMENT

(1.) Petitioner Indraj Singh had filed this petition after his retirement for issuing a writ of mandamus to the Respondents to calculate his pensionary benefits by giving him the benefit of military service from 26.10.1962 to 1.1.1967 in the Civil Service by taking his service from 25.9.1969 to 31.3.1998, which includes the ad hoc service rendered by him.

(2.) During the pendency of the writ petition, the Petitioner has expired and vide order dated 7.3.2002 passed by this Court, his legal representative has been impleaded.

(3.) During the course of arguments, learned Counsel for the Petitioner submitted that for the relief claimed in the writ petition, the Petitioner had submitted a legal notice-cum-final demand notice, copy of which has been annexed as Annexure P7 with the petition. He submitted that the said legal notice-cum-final demand notice has not been considered by the Respondents and no order has been passed on the same. He further submitted that the Petitioner will be satisfied if the Director, Higher Education, Haryana, Chandigarh (Respondent No. 2) be directed to decide the said legal notice-cum-final demand notice by passing a speaking order in light of earlier decision made by this Court.