Punjab-Haryana High Court
Neelam Kumari And Others vs State Of Haryana And Others on 10 September, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 17606 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 17606 of 2012
Date of Decision : September 10, 2012
Neelam Kumari and others
.... PETITIONERS
Vs.
State of Haryana and others
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. Ashish Pannu, Advocate,
for the petitioners.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioners, through this writ petition, are praying for issuance of a writ in the nature of mandamus directing respondents to grant interest on the delayed payment of family pension and other benefits i.e. GPF, Earned Leave salary, Ex-gratia amount etc. Prayer has also been made for grant of education allowance to the petitioners as per the Children Education Allowance Scheme of Government of Haryana dated 18.06.2009 (Annexure P-2).
It has been contended that the petitioners have submitted a representation claiming the same to the Block Development and Panchayat Officer, Gohana. The Block Development and Panchayat Officer, Gohana, vide letter dated 14.07.2011 (Annexure P-5) CWP No. 17606 of 2012 2 addressed to the Director, Development and Panchayat Department, Haryana-respondent No. 2 seeking instructions in this regard but till date, no decision thereon has been taken by the Director.
Counsel for the petitioners submits that the petitioners, at this stage, would be satisfied if a direction is issued to the Director, Development and Panchayat Department, Haryana-respondent No. 2 to issue an appropriate direction on the said letter and conveyed it to the Block Development and Panchayat Officer, Gohana, at an early date so that the petitioners can be disbursed the benefit, which they are entitled to under the statute/scheme.
Without going into the merits of the case or commenting thereon, the present writ petition is disposed of with directions to the Director, Development and Panchayat Department, Haryana- respondent No. 2 to consider and take a decision on the letter dated 14.07.2011 (Annexure P-5) addressed to him by the Block Development and Panchayat Officer, Gohana, within a period of one month from the date of receipt of certified copy of this order.
In case the claim of the petitioners is not to be accepted, a well reasoned and speaking order be passed. If the claim, as has been made, is accepted, necessary directions be issued to the Block Development and Panchayat Officer, Gohana, to disburse the same at an early date but not beyond the period of one month.
(AUGUSTINE GEORGE MASIH )
September 10, 2012 JUDGE
pj
CWP No. 17606 of 2012 3