BIMLA KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice of motion. Mr. Harish Rathee, Sr. DAG, Haryana, who is present in the Court accepts notice.

(2.) With the consent of the learned counsel for the parties the writ petition has been heard. The prayer made in the petition is for issuance of a writ of Mandamus seeking a direction to the respondents to release retiral benefits of the petitioner viz. pension, gratuity, Commutation of Pension, Leave encashment, Refund of G.P.F. etc. along with interest at the rate of 12% per annum.

(3.) For the relief claimed in the present petition, the petitioner has already got served a notice dated 14.2.2006 (P-1) upon the respondents.