Viney Mittal,J. - (1.) (Oral).
(2.) NOTICE of motion to the respondents. On the asking of Court, Shri Rajiv Sharma, Advocate and Shri Ashok Jindal, Additional Advocate General, Haryana accept notice on behalf of respondents No.1, 2 and 3, respectively. The petitioner claims himself to 1984 riots victim. On that basis, he claims that he is entitled to ex-gratia grant of Rs.1,25,000/- in terms of clause 1(ii) of the policy instructions dated January 10,2006 (Annexure P.1). For the aforesaid claim, the petitioners has already made a representation dated March 20,2006 (Annexure P.2) which still remains unresponded. Consequently, we dispose of the present petition with a request to the Chief Secretary, State of Haryana to take a final decision upon the aforesaid representation filed by the petitioner within a period of three months from the date a certified copy of this order is received, by passing a detailed speaking order. A copy of the order be given dasti on payment of usual charges.;