RAMESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of MANDAMUS directing the respondents to make payment of Rs.14,95,000.00 of leave encashment and staff security, illegally withheld even after two and a half years of retirement of the petitioner.

(2.) Learned counsel for the petitioner submits that he would be satisfied if the legal notice (Annexure P-3) of the petitioner is decided by respondent No.5 by passing a speaking order in a time bound manner.

(3.) Learned State counsel, appearing on advanced notice, submits that he has no objection in case a direction is issued to respondent No.5 for time-bound consideration and decision of the representation of the petitioner by passing a speaking order.