SILAK RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has approached this Court, praying for regularization of his service as Water Pump Operator -II with effect from 16.03.1990, treating him to be working on Class III post. Claim of the petitioner is stated to be covered in his favour by the decision rendered by this Court in Civil Writ Petition No. 18974 of 1998 (Abul Kayyum and another Vs. State of Haryana and others), decided on 26.09.2000 (Annexure P -8).

(2.) PETITIONER submitted representation dated 28.02.2014 (Annexure P -9) to the Sub Divisional Engineer, Public Health Engineering Circle, Palwal. Thereafter, the petitioner has served a legal notice dated 09.04.2014 (Annexure P -10), which was served upon the respondents but no decision thereon has still been conveyed to the petitioner.

(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 Superintending Engineer, PWD, Public Health Department, Palwal -respondent No. 3 to consider and decide the legal notice dated 09.04.2014 (Annexure P -10) by passing a speaking order within a period of two months from the date of receipt of certified copy of this order. Decision so taken be conveyed to the petitioner forthwith.