BALJIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution prays for issuance of a writ in the nature of mandamus directing the respondents to release the ex gratia compassionate financial assistance to the petitioners and other members of the family of deceased Madho Ram, who was working as a Mali in the office of Xen, Horticulture Division, PWD B&R Branch, Karnal, as per Rule 2 of the Haryana Compassionate Assistance to the Dependents of Deceased Government Employees, Rules, 2003 and also to release the remaining dues of the deceased i.e. balance amount of gratuity, GPF, GIS etc. along with interest at the rate of 12% p.a. For the relief claimed in the instant petition, the petitioners have already sent a legal notice, dated 26.7.2006 (P-6) to the respondents.

(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, dated 26.7.2006 (P-6) sent by the petitioners and decide the same expeditiously preferably within a period of two months from the date a certified copy of this order is presented to them. If the claim of the petitioners is found to be meritorious and decided in their favour then the benefit accruing to them shall be disbursed within a further period of two months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.