Shri Ram and Another vs State of Haryana and Others

M.M. Kumar, J.—The prayer made in the writ petition is for issuance of direction to the respondents to quash the impugned order dated 29.4.2005 (P-7) vide which the respondents denied the benefit of additional increments, higher standards pay scale and ACP scale to the petitioners under the scheme in a particular group by including work-charge/ temporary service followed by regularization, with a further prayer to grant the same with all consequential benefits.

For the aforementioned relief claimed in the present writ petition, the petitioners have already got served a legal notice dated 1.6.2006 (P-11), upon the respondents.

Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the legal notice sent by the petitioners and decide the same expeditiously preferably within a period of two months from the date a certified copy of this order is presented to them. If the claim of the petitioners is found to be meritorious and decided in their favour then the benefit accruing to the petitioners shall be disbursed within a further period of two months thereafter. It shall be appreciated if a speaking order is passed.

Petition stands disposed of in the above terms.