SATPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of a writ in the nature of mandamus directing the respondents to decide the legal notice dated 19.6.2006 (Annexure P-4) given by the petitioner with regard to his promotion as Lecturer against quota of B.C.(B) category with all consequential benefits from the date persons junior to him have been promoted. 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 six weeks 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 him shall be granted forthwith. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.