- (1.) This petition filed under Article 226 of the Constitution prays for issuance of a writ in the nature of mandamus directing the respondents to release the retiral benefits, revised pay scale arrears along with interest and interest on the delayed payment, deposit of D.A. arrears of the petitioner.
(2.) For the relief claimed in the instant petition, the petitioner has already sent a legal notice, dated 17.6.2006 (P-2) to the respondents.
(3.) 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 17.6.2006 (P-2) 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 his favour then the benefit accruing to him shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed.;