Sakuri Devi vs Haryana Shehri Vikas Pradhikaran (Hsvp) And Others

Harsimran Singh Sethi, J

In the present writ petition, the grievance which is being raised by the petitioner is that she is entitled for monthly financial assistance under the

Haryana Compassionate Assistance to the Dependents of Deceased Government Employee Rules, 2003, as amended from time to time, keeping in

view the service rendered by her late husband, who unfortunately died, while in service on 12.06.2001.

Learned counsel for the petitioner submits that the prayer of the petitioner for the grant of said benefit has not been acceded to though, the petitioner

has already moved a representation dated 22.11.2018 (Annexure P-1) raising the said claim, which is still pending consideration with the respondents.

Learned counsel for the petitioner further submits that though, the notice of motion was issued in this case, the petitioner will be satisfied in case a

time bound direction is issued to the respondents to decide the representation dated 22.11.2018 (Annexure P-1) by passing an appropriate speaking

order in a time bound manner.

Learned counsel for the respondents raises no objection for deciding the representation dated 22.11.2018 (Annexure P-1) in a time bound manner by

passing an appropriate speaking order.

Without commenting upon the merits of the case or about the entitlement of the petitioner for the relief which has been claimed by her in the

representation dated 22.11.2018 (Annexure P-1), the present writ petition is disposed of with a direction to the respondents to decide the

representation dated 22.11.2018 (Annexure P-1) within a period of three months from the receipt of copy of this order.

In case, it is found that the petitioner is entitled for any benefit, the same should also be paid to her within a period of three months thereafter.