MOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of a direction to the respondents for payment of 75% subsistence allowance including annual increment during the suspension period after six month of the suspension as the inquiry against the petitioner has not been completed. For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide applications dated 23.12.2004, 2.5.2005 and 27.10.2005 (Annexure P-1 to P-3).. Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the applications sent by the petitioner and decide the same expeditiously preferably within a period of six weeks from the date of 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 one month thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.