NARANG SINGH Vs. REGISTRAR, COOPERATIVE SOCIETIES, PUNJAB

JUDGEMENT

(1.) Prayer in this writ petition filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus, directing respondent No.1 to decide the representation/legal notice dtd. 3/7/2007 (Annexure P-2) filed by the petitioner for the release of pensionary benefits including balance amount of gratuity and earned leave, etc.

(2.) Learned counsel for the petitioner submits that he would be satisfied if the legal notice dtd. 3/7/2007 (Annexure P-2) of the petitioner is decided by respondent No.4 by passing a speaking order in a time bound manner.

(3.) Learned counsel for the respondents submits that he has no objection, in case a direction is issued to the respondent No.4 for time-bound consideration and decision of the legal notice dtd. 3/7/2007 (Annexure P-2) of the petitioner by passing a speaking order.