KAMLESH Vs. HARYANA VIDYUT PRASARAN NIGAM LTD

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of MANDAMUS directing the respondent-authorities to count the services rendered by the husband of the petitioner w.e.f. 1/3/1981 to 16/1/1990 towards the retiral benefits as per the law laid down by the Full Bench judgment of KESAR CHAND and to grant all consequential benefits including arrears along with interest @ 18% per annum.

(2.) Learned counsel for the petitioner submitted that the petitioner had served a legal notice dtd. 10/10/2023 (Annexure P-4) to the respondents but the same has not been considered and decided till date. He further submitted that at this stage, the petitioner will be satisfied in case the aforesaid legal notice dtd. 10/10/2023 (Annexure P-4) is considered and decided by the respondents in accordance with law and in a time bound manner.

(3.) Notice of motion.