GULSHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of direction to the respondents to consider and grant one grade increment to the petitioners on their promotion from the post of Multi-purpose Health Workers to the posts of Multi-purpose Health Supervisors as provided under Rule 4.4 (a) (i) of the Punjab Civil Service Rules, Volume I Part 1 (as applicable to the State of Haryana) as well as the law laid down by this Court and the Hon ble Supreme Court.

(2.) FOR the aforementioned relief claimed in the present writ petition, the petitioners have already got served a legal notice dated 11.4.2006 (P-7), upon the respondents. 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 petitioners 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 petitioners is found to be meritorious and decided in their favour then the benefit accruing to the petitioners shall be given within a further period of two months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.