DHARAM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THE prayer made in the writ petition is for issuance of mandamus directing the respondents to release the entire pensionary benefits to him alongwith interest from the due date. For the relief claimed in the present writ petition, the petitioner has already sent a legal notice dated 8.6.2006 ( Annexure P.4) to the respondents. 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 by keeping in view the decision rendered by this Court on 29.4.2005 in the case of Shiv Raj Singh v. State of Haryana and others (CWP No. 4440 of 2005) expeditiously preferably within a period of three months from the date a certified copy of this order is presented to them. A copy of the order dated 29.4. 2005 alongwith a copy of this order be sent to the respondents.