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Judgment
Arvind Singh Sangwan, J
Prayer in this writ petition is for issuance of a writ in the nature of Mandamus directing the respondents to consider the claim of the petitioners for granting the ASI Local Rank in view of order dated 07.07.2018 (Annexure P-6) and Circular dated 23.01.2020 (Annexure P-8).
Learned counsel for the petitioners submits that petitioners have already issued a legal notice dated 18.05.2020 (Annexure P-9) to the respondents for the redressal of their grievance in view of order dated 07.07.2018 (Annexure P-6) and Circular dated 23.01.2020 (Annexure P-8), however, no action has been taken so far by the respondents.
Learned counsel for the petitioners further submits that petitioners would feel satisfied at this stage, if a direction is issued to respondent No. 2 to decide the aforesaid legal notice.
In view of the limited prayer of the petitioners, without commenting upon the merits of the case, the present petition is disposed of with a direction to respondent No. 2 to consider the claim of the petitioners made by them in aforesaid legal notice/representation (Annexure P-9) and pass a speaking order within a period of four months from the date of receipt of a certified copy of this order.