MUKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this writ petition filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus, directing the respondents, particularly respondents No.3 to 6, to immediately release all the retirement benefit due and payable to the petitioner including gratuity, leave encashment, provident fund and any other retirement benefits as applicable under the law in view of the letter of respondent No.4 dtd. 1/11/2025 (Annexure P-1). Further prayer has been made to direct the respondents to pay interest @ 18% on the delayed payment of all retirement dues from the date of retirement till the date of actual payment in view of the representation dtd. 29/9/2025 (Annexure P-2) and legal notice dtd. 8/10/2025 (Annexure P-3).

(2.) Learned counsel for the petitioner submits that he would be satisfied if the legal notice dtd. 8/10/2025 (Annexure P-3) of the petitioner is decided by respondent No.3 by passing a speaking order in a time bound manner.

(3.) Learned State counsel, appearing on advance notice, submits that he has no objection, in case a direction is issued to the respondent No.3 for time-bound consideration and decision of the legal notice dtd. 8/10/2025 (Annexure P-3) of the petitioner by passing a speaking order.