MANOJ KUMAR 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 respondent No.4 to consider the application of the petitioner for the post of a J.B.T. Teacher as Guest Teacher. For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide application dated 26.9.2006 (Annexure P-1). Without going into the merits of the case, we deem it just and appropriate to direct respondent No.4 to take cognizance of the application sent by the petitioner and decide the same expeditiously preferably within a period of two months from the date a certified copy of this order is presented to him. If the claim of the petitioner is found to be meritorious CWP No.16849 of 2006 2 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.