VEENA KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer made in the writ petition is for issuance of direction to the respondents to consider the case of the petitioner for promotion to the post of Lecturer in Hindi w.e.f. 16.2.2004 i.e. the date when her junior i.e. respondent No. 4 has been promoted as per order annexure P-1, after quashing the promotion of respondent No. 4 in case the post is not available, with all consequential benefits.

(2.) For the aforementioned relief claimed in the present writ petition, the petitioner has already got served a legal notice dated 3.7.2006 (P-2), 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 her 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.