KAUR SINGH GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner seeks a direction to the respondents requiring them to release to him the benefit of handicapped allowance for the period from 28.12.2001 to 14.6.2003. It is also the contention of the learned counsel for the petitioner,that for the same relief, the petitioner had issued a legal notice dated 15.4.2006 (Annexure P4). It is further submitted that no decision has been taken thereon till date.

(2.) Learned counsel for the petitioner states that the petitioner will be satisfied if the instant writ petition is disposed of with a direction to respondent no.2 i.e. the Director Social Security and Women & Children Development Department, Punjab, Sector 34-A, Chandigarh, requiring him to take a final decision on the legal notice dated 15.4.2006 (Annexure P4). Notice of motion.

(3.) On our asking, Mr.Ashok Aggarwal, Additional Advocate General, Punjab, accepts notice on behalf of the respondents. Learned counsel for the respondents states that he has no objection to the disposal of the instant writ petition in terms of the prayer made by learned counsel for the petitioner.