J.S.Khehar, J. - (1.) Through the instant writ petition, the petitioner has approached this Court, claiming reimbursement of medical bills either partly paid to him or not paid to him at all. On the same claim, the petitioner is stated to have issued a legal notice dated 16.10.2005 (Annexure P-7). It is, however, pointed out, that no decision has been taken thereon till date.
(2.) Learned counsel for the petitioner states, that the petitioner will be satisfied, if the instant writ petition is disposed of with a direction to respondent No.2, requiring him to take a final decision on the aforesaid legal notice dated 16.10.2005 (Annexure P-7). In view of the above, without going into the merits of the claim raised by the petitioner, we consider it just and appropriate to dispose of the instant writ petition by directing respondent No.2 i.e. the Director, Secondary Education, Haryana, to take a final decision on the legal notice dated 16.10.2005 (Annexure P-7) by passing a well reasoned speaking order, within three months from the date of receipt of a certified copy of this order. It would be appreciated, if respondent No.2 while taking his decision, takes into consideration the judgements rendered by this Court in Radhey Sham Vs. State of Haryana, 1993 (3) SCT 115, Varyam Singh Vs. State of Punjab, 1996 (2) SCT 495 and Milap Singh Vs. Union of India and another, 2005 (1) RSJ 240, and any other relevant judgement on the point.
(3.) In case, the petitioner is found entitled to any monetary benefits, the same shall be calculated and released to him within a further CWP No. 2240 of 2006 Page numbers period of one month. Disposed of accordingly.;