LEELA WATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution prays for issuance of mandamus directing the respondents to grant the petitioner benefits under the Punjab Government National Emergency (Concession) Rules, 1965 and to fix his date of regular appointment. A further direction has been sought to be issued to the respondents to release the amount of pension after granting increments equivalent to each completed year of military service rendered by husband of the petitioner in accordance with Notification No. 12/2/96-4GSII, dated 27.8.1998 (P-1). Further direction has been sought for granting benefits under the ACP Rules and pensionary benefits to the petitioner.

(2.) Without going into the merits of the case, we deem it just and appropriate to direct the respondents to consider all the pending claims of the petitioner and decide the same within a period of three months 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 her favour then the benefit accruing to the petitioner shall be disbursed to her. It shall be appreciated if a speaking order is passed.

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