Smt. Krishna vs State of Haryana and Others

Nirmaljit Kaur, J.—This is a writ petition under Article 226 of the Constitution of India for issuance of writ in the nature of mandamus

directing the Respondents to release the retiral benefits of the Petitioner.

The Petitioner retired on 30.06.2010. Thereafter, she made representation dated 01.11.2010 and legal notice dated 10.12.2010 to the

Respondents praying for the release of her pensionary benefits. However, the aforesaid representation as well as the legal notice have not been

decided by the Respondents till date.

Mr. Amit Goel, AAG, Haryana accepts notice on behalf of Respondents No. 1 and 2.

Learned Counsel for the Petitioner is directed to supply two copies of the writ petition to the State counsel during the course of the day.

No one has put in appearance on behalf of Respondent No. 3-Municipal Committee, Panipat.

In view of the above, the present writ petition is disposed of with direction to the Respondents to decide the case of the Petitioner qua release of

her pensionary benefits forthwith, preferably within two months from the date of receipt of the certified copy of this order.

Disposed of.