HARJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer made in the writ petition is for issuance of direction to the respondents to allocate the share reserved for Scheduled Castes category in the appointment of Guest Faculty teachers and to interview and appoint them against the posts of S.S. Master/Mistress, Hindi Teacher, Punjabi Teacher, Math Master/Mistress, Drawing Teacher, Lecturers in Commerce, Political Science, Hindi, Economics and History etc., to the extent of 20% share reserved for Scheduled Castes Category. For the aforementioned relief claimed in the present writ petition, the petitioners have already sent a legal notice dated 15.6.2006 (P-5) to the respondents.

(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 dated 15.6.2006 (P-5) sent by the petitioners 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 petitioners is found to be meritorious and decided in their favour then the benefit accruing to them shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed.

(3.) Petition stands disposed of in the above terms.