RAM NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution prays for issuance of a writ in the nature of mandamus directing the respondents to treat the services of the petitioner as ad hoc service w.e.f. 6.8.1998 as per the instructions dated 9.6.1999 (P-2). A further prayer has also been made to direct the respondents to calculate the arrears of salary for the period from 9.7.1998 to 15.7.1999 i.e. the period of ad hoc service and grant the same along with consequential benefits.

(2.) For the relief claimed in the instant petition, the petitioner has already sent a legal notice dated 19.4.2006 (P-4) to 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 dated 19.4.2006 (P-4) sent by the petitioner and decide the same expeditiously preferably within a period of four 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 and decided in his favour then the benefit accruing to him shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed.