VINOD KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) SHRI Vikas Chatrath, the learned counsel appearing for the petitioners states that at this stage the petitioners do not press the merits of the controversy involved in the writ petition but prays that the present writ petition be disposed of with a liberty to the petitioners to file a detailed representation before the Competent Authority for pressing their claim made in the writ petition. He further states that the direction be issued to the competent authority to decide the aforesaid representation in accordance with law and in view of the judgments which may be mentioned by him in the representation.

(2.) AFTER hearing the learned counsel for the parties and taking into consideration the facts and circumstances of the case, the present writ petition is disposed of with a liberty to the petitioners to file a detailed representation before the competent authority within six weeks from the date a certified copy of this order is received. In the aforesaid representation, the petitioners shall detail out all the claims made by them which have been made in the present writ petition and shall also append the various judgments on which reliance has been placed by the learned counsel. On receipt of the aforesaid representation, the competent authority shall pass a speaking order within six months thereafter. If ultimately the petitioners succeed before the competent authority and are held entitled to certain financial benefits, then aforesaid benefit shall flow to the petitioners within a further period of one month.