M.M.KUMAR, J. - (1.) (ORAL)
(2.) THE prayer made in the writ petition is for issuance of a writ of certiorari quashing the order dated July 28, 2004 (P-1) as it vitiates the principles of natural justice and the amount which has been deducted from the gratuity after the retirement of the petitioners be refunded. THE matter is not res integra as this Court has already opined in favour of the petitioner in the judgments dated 22.9.2003 (P-3) and 3.5.2004 (P-4). THE petitioners C.W.P. No. 7532 of 2006 [2] have already stake their claims by sending a legal notice on 20.3.2006 (P-5), which is pending consideration of the respondents and no decision on the same has so far been taken. 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 three 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 the petitioner shall be disbursed within a further period of four months thereafter. It shall be appreciated if the judgments of this Court dated 22.9.2003 (P-3) and 3.5.2005 (P-4) are kept in view and a speaking order is passed. Petition stands disposed of in the above terms.;