AC PURI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of a writ in the nature of mandamus directing the respondents to release leave encashment and gratuity with interest to the petitioner . For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide Legal notice dated 21.7.2006 (Annexure P-3). Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the legal notice sent by the petitioner and decide the same expeditiously preferably within a period of three months from the date of 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 disbursed within a further period of one month thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.