NEKI RAM 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 respondent No.4 i.e. Accountant General, Haryana to release the retirement dues i.e. gratuity, pension, leave encashment etc. to the petitioner. For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide legal notice (Annexure P-7) daed 7.9.2006. Without going into the merits of the case, we deem it just and appropriate to direct the respondent No.4 to take cognizance of the legal notice sent by the petitioner and decide the same expeditiously preferably within a period of two months from the date a certified copy of this order is presented to him. If the claim of the petitioner is found to be meritorious and decided in his favour then the benefit accruing to him shall be CWP No. 16686 of 2006 2 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.