Punjab-Haryana High Court
Vinod Mehta And Others vs State Of Haryana And Others on 12 May, 2010
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 8270 of 2010
Date of Decision: 12.5.2010
Vinod Mehta and others
....Petitioners.
Versus
State of Haryana and others
...Respondents.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL.
PRESENT: Mr. Raman Sharma, Advocate for the petitioners.
AJAY KUMAR MITTAL, J.
In this petition filed under Articles 226/227 of the Constitution of India, the petitioners have prayed for issuance of a writ in the nature of mandamus directing the respondents to count the previous service rendered by them in HSMITC for the grant of pension and other retiral benefits.
Learned counsel for the petitioners submits that the petitioners have made a representation dated 18.11.2009 (Annexure P-
2) to the respondents for the same relief as claimed in this writ petition but no action has been taken thereon so far and they shall feel satisfied if a direction is issued to them to decide the same in a given time frame.
After hearing the learned counsel for the petitioners and perusing the file, the present writ petition is disposed of with a direction to the concerned respondent to decide the representation (Annexure P-
2) sent by the petitioners within a period of three months from the date of receipt of a certified copy of this order by passing a speaking order and after affording an opportunity of hearing to the petitioners.
May 12, 2010 (AJAY KUMAR MITTAL) gbs JUDGE