BHAGAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer made in the writ petition is for issuance of direction to the respondents to quash the selection list dated 10.12.2003 and 26.12.2005 (annexures P-2 and P-3) of B-1 under 35% quota and further to consider the petitioner for B-1 selection under 35% quota alongwith all consequential benefits.

(2.) For the aforementioned relief claimed in the present writ petition, the petitioner has already got served a legal notice dated 25.7.2006 (P-6), upon the respondents.

(3.) 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 two months 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 the petitioner shall be disbursed within a further period of two months thereafter. It shall be appreciated if a speaking order is passed.