HUKAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of mandamus directing the respondents to grant benefit of one additional increment to the petitioners on their promotion to the post of Head Teachers. In this regard, the learned counsel for the petitioners has placed reliance on the judgments of this Court rendered in the case of Dev Raj Sehgal & others v. State of Punjab & others, 1995(3) RSJ 586 and Nand Lal and others v. State of Haryana (C.W.P. No. 7241 of 2000, decided on 11.3.2002). For the aforementioned relief claimed in the present writ petition, the petitioners have already sent a legal notice dated 6.1.2006 (P-4) 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 6.1.2006 (P-4) 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. It shall be appreciated if the aforementioned judgments are taken into consideration while deciding the claim of the petitioners and a speaking order is passed. 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 period of three months thereafter. Petition stands disposed of in the above terms.