SUSHILA DEVI JAIN 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 retiral benefits of her husband, who was working as S.S. Master in Government Middle School, Tigaon, District Gurgaon and did not return home after 23.2.1998 when he went to Chandigarh in connection with Court matter.

(2.) For the relief claimed in the instant petition, the petitioner has already sent representations dated 2.5.2005, 29.8.2005 and 10.9.2005 (P-8, P-9 & P-10) to the respondents.

(3.) Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the representations Annexures P-8, P-9 and P-10 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 her favour then the benefit accruing to her shall be disbursed within a further period of two months thereafter. It shall be appreciated if a speaking order is passed by taking into consideration the Government instructions.