RAJ KUMAR 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 grant 2nd ACP Scale to the petitioner w.e.f. 10.10.1999 upon completion of 20 years regular satisfactory service and to grant arrears of pay fixation along with interest in view of the instructions dated 8.2.1994 (P-2).

(2.) For the relief claimed in the instant petition, the petitioners have already sent a legal notice, dated 10.4.2006 (P-6) 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 10.4.2006 (P-6) 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 them. 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.