MOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution prays for issuance of a writ in the nature of mandamus directing respondent Nos. 1 and 2 to release the subsidy/commission and a direction to respondent No. 3 to reimburse the amount of Rs. 19178.20, which was deducted from the retiral benefits of the petitioner. It has also been prayed that respondent No. 2 be directed to decide representation dated 21/3/2006 (P-4) filed by the petitioner.

(2.) WITHOUT going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the representation dated 21/3/2006 (P-4) sent by the petitioner and decide the same expeditiously preferably within a period of four months from the date a certified copy of this order is presented to them. If the claim of the petitioner is found to be meritorious and decided in his favour then the benefit accruing to him shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.