- (1.) The petitioner was employed in the Education Department, Haryana as a H.C.M.S. Class-II on 2.10.1986. Having rendered service extending 13 years, he tendered his resignation on 24.4.2000. The resignation tendered by the petitioner was accepted by the competent authority on 19.2.2001. Thereafter, the petitioner submitted a representation dated 24.4.2001 seeking the release of pensionary benefits.
(2.) Since the pensionary benefits claimed by the petitioner were not released to him, the petitioner approached this Court by filing CWP No. 16702 of 2002. The aforesaid writ petition was disposed of with a direction to the respondents to take a final decision on the representation submitted by the petitioner. In furtherance of the aforesaid directions, an order dated 5.6.2003 came to be passed. In sum and substance, the respondents found the petitioner ineligible for the grant of pensionary benefits.
(3.) The petitioner then approached this Court, so as to impugn the order dated 5.6.2003 by filing CWP No. 12138 of 2003. The aforesaid writ petition was, however, withdrawn by the petitioner with liberty to file a fresh writ petition on the same cause of action. The instant writ petition, therefore, came to be filed by the petitioner for the issuance of a writ in the nature of mandamus requiring the respondents to release pensionary benefits to the petitioner.;