DANIEL Vs. SECRETARY PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE instant petition, filed under Article 226 of the Constitution of India, prays for issuance of a writ in the nature of mandamus directing the respondents to reckon workcharge service of the petitioner towards pensionary benefits and also to correctly fix his pension and pay difference of pension and other pensionary benefits of at least 33 years of service permissible under the service Rules. For the relief claimed in the instant petition, the petitioner has already sent a legal notice dated 13.11.2006 (Annexure P.7) 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 dated 13.11.2006 (Annexure P.7) 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. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.