SAMBHU DAYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Admitted. By consent placed on board and called out for hearing. Till today no written statement is filed on behalf of the respondents.

(2.) Heard learned counsel for the parties and perused the averments in the writ petition.

(3.) We direct the respondents to consider the claim of the petitioner as Hindi Teacher in accordance with the policy letter dated 3rd June, 1977 Annexure P-1. If the petitioner is found suitable he may be granted the pay scale admissible to the language teachers and his seniority may be fixed in accordance with law by giving him a deemed date. Respondents to dispose of the petitioner's claim within a period of four months from today. Writ petition to stand disposed of in the above terms. No costs.