HARBHAJAN KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The claim of the petitioner in this writ petition is that the husband of the petitioner retired on 31.7.2008 and has since died on 26.7.2009. However, no benefits have been released to the petitioner. Counsel for the petitioner states that the petitioner has got served a legal notice (Annexure P-5) and that at this stage she would be satisfied if respondent No. 1 is directed to decide the said legal notice and pay the due amounts to the petitioner within any reasonable time.

(2.) I find this to be a fair request. Resultantly, this writ petition is disposed of with a direction to respondent No. 1 to decide the legal notice (Annexure P-5) by passing a speaking order within two months from the receipt of a certified copy of this order and to release whatever dues the petitioner is found entitled to within the aforesaid period. It is made clear that if the due amount is not released to the petitioner within the aforesaid period, she would be entitled to interest @ 8% from the date/s the amount/s fell due. No order as to costs.