Dilo Devi vs Managing Director, Uttar Haryana Bijli Vitran Nigam Ltd. And Others

Harpreet Singh Brar, J

Present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of MANDAMUS directing the respondents to fix the pension of the petitioner and release the amount of arrears and all other admissible retiral dues of her husband, including the pension, gratuity, leave encashment etc. till the date of his death i.e. 04.05.2008. It is further prayed to release the admissible family pension to the petitioner and arrears along with interest @12% per annum.

Learned counsel for the petitioner submits that at this stage, the petitioner would be satisfied, if the legal notice dated 23.06.2025 (Annexure P-11) is decided by respondent No.2, by passing a speaking order, after affording an opportunity of hearing, in a time bound manner.

Notice of motion.

Mr. Prince Singh, Advocate accepts notice on behalf of the respondents and he has no objection, in case a direction is issued to respondent No.2 to consider and decide the legal notice dated 23.06.2025 (Annexure P-11), in a time bound manner, by passing a speaking order.

In view of the limited prayer made by learned counsel for the petitioner, present petition is disposed of and respondent No.2 is directed to consider and decide the legal notice dated 23.06.2025 (Annexure P-11) and pass a speaking order, after affording an opportunity of hearing to the petitioner, within a period of three months from the date of receipt of certified copy of this order.

Further, the decision taken on the legal notice dated 23.06.2025 (Annexure P-11) shall be conveyed to the petitioner.

Needless to say, if the petitioner is found entitled to the relief sought, the same be granted to her forthwith by the competent authority.