AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 252 wordsHarpreet Singh Brar, J
The 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 CERTIORARI/MANDAMUS directing the respondents to pay the pending amount of gratuity of Rs.2,67,081/- along with the interest @ 18 % of delayed payment of retired benefits to the petitioner who retired on 29.04.2023 with all consequential benefits.
Learned counsel for the petitioner submits that she would be satisfied if the legal notice dated 04.03.2024 (Annexure P-8) of the petitioner is decided by the respondent No.3 by passing a speaking order in a time bound manner.
Learned counsel for respondent No.3 as well as learned State counsel, submit that they have no objection in case a direction is issued to the respondent No.3 for time-bound consideration and decision of the legal notice dated 04.03.2024 (Annexure P-8) by passing a speaking order.
Therefore, in view of the limited prayer made by learned counsel for the petitioner, the respondent No.3 is directed to consider the legal notice dated 04.03.2024 (Annexure P-8) of the petitioner and pass a speaking order, after affording him an opportunity to be heard, within a period of 03 months from the date of receiving a certified copy of this order. Further, the decision taken thereof shall be conveyed to the petitioner. Needless to say, if the petitioner is found entitled to the relief sought, the same shall be granted forthwith by the respondent No.3.
Disposed of, accordingly.