RAJBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) FOR the relief claimed in the instant petition, the petitioner had already issued, through his counsel, a legal notice dated 25.1.2006(Annexure P.3). In the legal notice it has been claimed that the petitioner be handed over current duty charge of Treasury Officer, Narnaul in view of the policy decision taken by the respondents on 7.2.2003 (Annexure P.1). According to the policy decision, current duty charge on the post of Treasury Officer is given in accordance with the seniority if the post is likely to remain vacant for a period of more than one month.

(2.) WITHOUT going into the merits of the controversy raised and in view of the fact that the petitioner has already sent a legal notice dated 25.1.2006(Annexure P.3), we deem it just and proper to direct the respondents to take cognizance of the grievance made by the petitioner and decide his legal notice (Annexure P.3) by keeping in view its own policy dated 7.2.2003 ( Annexure P.1). The needful shall be done within a period of four months from the date certified copy of this order is presented to respondent no.2. It shall be appreciated if a detailed speaking order is passed in case the claim of the petitioner is declined. The petition stand disposed of in the above terms.