Bagrawat and another vs State of Haryana and others

Augustine George Masih, J.—Petitioners have approached this Court praying for regularization of their services despite the fact that persons junior to the petitioners have already been regularized vide order dated 14.10.2006 (Annexure P-4). Counsel for the petitioners contends that the petitioners have a prior right of consideration and regularization they being senior. It has further been contended that the claim of the petitioners on this issue is covered by a judgment of this Court in CWP No. 1169 of 2009 titled as Ved Pal and others vs. State of Haryana and others, decided on 10.02.2012 (Annexure P-5). Claiming the benefit of regularization of their services, petitioners have served a legal notice dated 14.09.2012 (Annexure P-6) upon respondents No. 2 to 4 but till date, no decision thereon has been taken or conveyed to the petitioners.

Counsel for the petitioners contends that the petitioners, at this stage, would be satisfied if a direction is issued to the Principal Chief Conservator of Forest, Haryana-respondent No. 2 to consider and decide the legal notice dated 14.09.2012 (Annexure P-6) within some specified time. Without going into the merits of the case or commenting thereon, this petition is disposed of with a direction to the Principal Chief Conservator of Forest, Haryana-respondent No. 2 to consider and decide the legal notice dated 14.09.2012 (Annexure P-6) within a period of three months from the date of receipt of certified copy of this order. The decision, so taken, be conveyed to the petitioners forthwith.