RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS have approached this Court with a prayer that they should be granted the minimum of the pay scale meant for the post from the date of their initial appointment and for grant of consequential benefits.

(2.) THE claim of the petitioners is stated to be covered in their favour by a Division Bench of this Court in CWP No. 22516 of 2012 titled as Mohinder Singh and others vs. State of Haryana and others, decided on 01.04.2013 (Annexure P -1). Placing their claim on this judgment, petitioners have served a legal notice dated 09.01.2014 (Annexure P -2) upon the Director General, Transport Department, Haryana -respondent No. 2 but till date, no benefit has been conferred or decision conveyed to them.

(3.) IN the light of the submissions made by the counsel for the petitioners and without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Director General, Transport Department, Haryana -respondent No. 2 to consider and decide the legal notice dated 09.01.2014 (Annexure P -2) served by the petitioners within a period of four months' from the date of receipt of certified copy of this order.