M.M.KUMAR, J. - (1.) 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 release pensionary benefits of the petitioner viz. pension, gratuity, G.P.F., Leave encashment etc. along with interest at the rate of 24% per annum. For the relief claimed in the present petition, the petitioner has already got served a notice dated 20.3.2006 (P-3) upon the respondents.
(2.) In view of above, 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 four months from the date a certified copy of this order is presented to them. If the claim of the petitioners is found to be meritorious and decided in his 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.
(3.) Petition stands disposed of in the above terms.;