M.M.KUMAR. J. - (1.) (ORAL)
(2.) NOTICE of motion. Mr. Harish Rathee, Sr. DAG, Haryana, who is present in the Court accepts notice. With the consent of the learned counsel for the parties the writ petition has been heard. The prayer made in the petition is for issuance of a writ of Mandamus seeking a direction to the respondents to decide her representation wherein she has claimed that her husband be given the status of Police Martyre, her husband full salary and other benefits till C.W.P. No. 7000 of 2006 superannuation instead of family pension, Special ex-gratia grant of Rs.5 lacs (which now has been declared as Rs.7.5 lacs), one Government job etc. For the relief claimed in the present petition, the petitioner has already got served a representation dated 20.3.2006 (P-1) upon the respondents. In view of above, we deem it just and appropriate to direct the respondents to take cognizance of the representation sent by the petitioner and decide the same expeditiously preferably within a period of four months from the date a certified copy of this order is presented to them. If the claim of the petitioner is found to be meritorious and decided in her favour then the benefit accruing to the petitioner shall be disbursed within a further period of four months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;