SHAHID AHMED Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer made in the petition is for issuance of a writ of mandamus directing the respondents to release the retiral benefits to the petitioner like pension, gratuity, leave encashment and commutation of pension.

(2.) For the relief claimed in the present petition, the petitioner has already got served a legal notice dated 22.3.2006 (Annexure P.3) upon the respondents. In view of the above, we deem it just and appropriate to direct the respondent Nos. 2 and 3 to take cognizance of the legal notice sent by the petitioner and decide the same expeditiously preferably within a period of one month 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 the petitioner shall be given within a further period of two weeks thereafter. It shall be appreciated if a speaking order is passed.

(3.) Petition stands disposed of in the above terms.