Mohan Lal vs State Of Haryana And Others
2023 Latest Caselaw 16736 P&H

CWP-4592-2023 1
2023: PHHC:125993

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.115 CWP-4592-2023
Date of Decision: 25.09.2023

Mohan Lal .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Diwan S.Adlakha, Advocate for the petitioner.

Mr. Sanjeev Kaushik, Addl. A.G. Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of mandamus directing the respondents to release the retirement benefits of the petitioner, i.e., Death-cum-Retirement Gratuity, Provident Fund, etc. along with interest at the rate of 18% for the delayed period.

2. Learned counsel for the petitioner submits that grievance raised herein is pending for appropriate decision before the respondents. At this stage, the petitioner will be satisfied in case respondent no.3 is directed to decide his pending legal notice, dated 18.08.2021 (Annexure P-6), in a specified period.

3. Notice of motion.

4. Mr. Sanjeev Kaushik, Additional Advocate General, Haryana, appearing on advance notice, submits that the pending legal notice dated 18.08.2021 shall be decided by respondent no.3 expeditiously.

5. In view thereof, without going into the merits of the case, the petition is disposed of with a direction to respondent no.3-District Education

Office, Ambala, to consider and decide the pending legal notice dated 2023.09.26 14:17 I attest to the accuracy and authenticity of this order/judgment.

CWP-4592-2023 2 2023: PHHC:125993

18.08.2021, by passing a speaking order in accordance with law, within a

period of eight weeks from the date of receiving a certified copy of this

order.

(TRIBHUVAN DAHTYA) JUDGE 25.09.2023 Maninder Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANINDER

2023.09.26 14:17

I attest to the accuracy and authenticity of this order/judgment.