Balwant Kaur vs State Of Haryana & Ors.

NIDHI GUPTA, J. (ORAL)

Prayer in this writ petition filed under Articles 226/227 of the Constitution of India is for issuance of a direction to the respondents for releasing the pending retiral benefits of the petitioner along with 18% interest for the period of delayed payment; And/Or to directing the official respondents to decide the representation (Annexures P-3 and P-4) submitted by the petitioners before respondents No. 2 and 3, in accordance with law.

At the very outset, learned counsel for the petitioner submits that the petitioner would be satisfied, at this stage, if the present writ petition is disposed of with a direction to respondents/Competent Authority concerned to consider and decide the representations dated 17.08.2026 and 02.09.2026 (Annexures P-3 and P-4, respectively) submitted by the petitioner in respect of her grievance(s) as stated in the present writ petition, in accordance with law and in a time-bound manner.

Notice of motion.

Mr. Harish Kumar Nain, DAG, Haryana, accepts notice on behalf of respondent-State submits that he has ‘no objection’ in case, the aforesaid limited prayer of learned counsel for the petitioner is accepted at this stage. Learned State counsel submits that the correct position in respect of the grievance(s) of the petitioner raised in the present petition needs to be ascertained as to whether she is entitled for the claimed benefit or not.

Heard.

Without expressing any opinion on the merits of the claim raised by the petitioner, and in view of the limited relief sought, the present writ petition is disposed of with a direction to the respondents/ Competent Authority, concerned to consider and decide the aforesaid representations dated 17.08.2026 and 02.09.2026 (Annexures P-3 and P-4, respectively) by passing a speaking and reasoned order in accordance with law, within a period of 06 months from the date of receipt of a certified copy of this order.

It is made clear that this Court has not expressed any opinion on the entitlement of the petitioner to the claimed benefit, and the competent authority shall take an independent decision in accordance with the applicable rules and regulations.

Pending application(s), if any, shall stand disposed of.