NAFE SINGH DAHIYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of direction to the respondents to fix the pay of the petitioner in the ACP Scale of Rs.6500-9900/- w.e.f. 1/1/1996 in accordance with Rule 8 (3) of the ACP Rules, 1998 along with all consequential benefits. For the aforementioned relief claimed in the present writ petition, the petitioner has already got served a legal notice dated 20/1/2006 (P-4), upon the respondents. C.W.P. No. 7050 of 2006

(2.) 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 petitioner and decide the same expeditiously preferably within a period of four months from the date a certified copy of this order is presented to them. If the claim of the petitioner is found to be meritorious and decided in his favour then the benefit accruing to the petitioner shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.