M.M.KUMAR. J. - (1.) (ORAL)
(2.) THE prayer made in the writ petition is for issuance of a writ in the nature of mandamus directing the respondents to exempt the petitioner from passing the Departmental Accounts Examination and to grant her the annual grade increments, which have been withheld since 1.3.1978 till the date of her voluntary retirement and to re-fix the pension and other retiral benefits. For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide legal notice dated 22.12.2005 (Annexure P-4). 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 expeditiously preferably within a period of two 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 her shall be disbursed within a further period of one month thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;