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Judgment
6 paragraphs · 230 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 MANDAMUS directing the respondents to make payment of Rs.14,95,000/- of leave encashment and staff security, illegally withheld even after two and a half years of retirement of the petitioner.
Learned counsel for the petitioner submits that he would be satisfied if the legal notice (Annexure P-3) of the petitioner is decided by respondent No.5 by passing a speaking order in a time bound manner.
Learned State counsel, appearing on advanced notice, submits that he has no objection in case a direction is issued to respondent No.5 for time-bound consideration and decision of the representation of the petitioner by passing a speaking order.
Therefore, in view of the limited prayer made by learned counsel for the petitioner, respondent No.5 is directed to consider the legal notice (Annexure P-3) 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 respondent No.5.
Disposed of, accordingly.