NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has approached this Court, praying for issuance of a writ of mandamus directing the respondents to fix his seniority after Krishan Kumar Verma, respondent No. 4 with effect from 18.12.1985 by regularizing his services from the said date on the ground that his name was recommended by the Subordinate Staff Selection Board on the said date. It is stated that the claim of the petitioner is covered in his favour by the judgment passed by this Court in Civil Writ Petition No. 18751 of 2011 (Kishan Lal @ Krishan Lal Vs. State of Haryana and others), decided on 01.10.2012, Annexure P -10.

(2.) PETITIONER has served a legal notice dated 20.04.2014 (Annexure P -7) upon respondent Nos. 1 and 2, which, till date, has not been responded to.

(3.) IN view of the statement made by the counsel for the petitioner and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with directions to the Engineer -in -Chief, Public Health, Engineering Department, Haryana, Panchkula -respondent No. 2 to consider and decide the legal notice dated 20.04.2014 (Annexure P -7) by passing a speaking order within a period of three months from the date of receipt of certified copy of this order. Decision so taken be conveyed to the petitioner forthwith.