PURAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THE prayer made in the writ petition is for issuance of direction to the respondents to grant handicapped allowance to the petitioner as admissible to him and sanctioned by the Government from time to time along with interest at the rate of 18% per annum on the delayed payment. For the aforementioned relief claimed in the present writ petition, the petitioner has already got served a legal notice dated January 11, 2006 (P-3), upon the respondents. C.W.P. No. 7089 of 2006 [2] 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 four 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 his favour then the benefit accruing to the petitioner shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.