Santosh vs State Of Haryana And Others

Anupinder Singh Grewal, J. (Oral)

Learned counsel for the petitioner submits that the petitioner, who is working as a Sweeper in the Municipal Committee, would be covered under the Haryana Municipal Employees Pension and General Provident Fund Rules, 1993. The petitioner is an illiterate lady and therefore, could not exercise the option at the relevant time. He, however, submits that in similar circumstances, the petitions have been allowed by this Court including CWP No.3500 of 2018, titled as 'Nandu versus State of Haryana and others', decided on 04.03.2020. He also submits that the petitioner has sent a legal notice dated 30.05.2019 (Annexure P-6) to the respondents and the petition be disposed of with a direction to respondent No.2 to decide the same in a time bound manner.

Issue notice to the respondents.

At the asking of the Court, Mr. Anant Kataria, DAG, Haryana, accepts notice on behalf of the respondents.

Heard.

The petition is disposed of with a direction to respondent No.2 to decide the legal notice (Annexure P-6) in accordance with law within a period of four months from the date of receipt of certified copy of this order.