FATEH DEEP SINGH, J.
1. The petitioner has come up in this civil writ petition under Articles 226/227 of the Constitution of India seeking a prayer by way of writ of mandamus directing the respondents No. 4 and 5 to pay the gratuity, arrears of salary etc. to the petitioner as he has retired from service on 30.06.2018 alongwith interest @ 18% per annum, for which, legal notice dated 14.08.2019 (Annexure P-4) has also been served upon the respondent-authorities.
2. Heard.
3. Upon hearing learned counsel for the petitioner, the directions are issued to the respondent-authorities to duly consider the legal notice dated 14.08.2019 (Annexure P-4) of the petitioner and decide the same in accordance with law by passing a speaking order, preferably, within a period of one month from the date of receipt of copy of this order.
4. If the petitioner is held entitled for so claimed relief and there is no impediment for granting the same, the relief be released to him without any delay.
5. Disposed off.
