Santra And Others vs State Of Haryana And Others

By way of the writ petition, the petitioners are seeking directions to the respondents to grant arrears on account of regularization of services with effect from the date of their regularization i.e. 27.01.1999 as granted vide order Annexures P7 to P14 dated 02.08.2017, 08.02.2018, 18.10.2018, 03.01.2019, 25.01.2019, 15.03.2019 and 24.04.2019.

Learned counsel for the petitioners states that the petitioners have served a legal notice, Annexure P-15 dated 15.05.2019 in respect of the relief claimed for in the instant writ petition but the same has not been decided till date and would be satisfied if the writ petition is disposed of at this stage by directing respondent No. 2 to consider and decide the claim made in the legal notice, Annexure P-15 dated 15.05.2019 in accordance with law in a time bound manner.

Notice of motion.

Mr. Harish Rathee, Sr. DAG, Haryana accepts notice and states that he has no objection to the innocuous prayer made by the learned counsel for the petitioners.

Without commenting upon the merits of the claim, the writ petition is disposed of by directing respondent No. 2 i.e. Director, Secondary Education, Haryana to consider and decide the claim made in the legal notice, Annexure P-15 dated 15.05.2019 and pass appropriate orders in accordance with law as expeditiously as possible preferably within a period of three months from the date of receipt of certified copy of this order.