DHARMENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of direction to the respondents to appoint the petitioner on the post of Sub Inspector . For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide representations dated nil (Annexure P-4) and dated 7.11.2005 (Annexure P-5), which are pending consideration of the respondents and no decision on the same has so far been taken.

(2.) WITHOUT going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the representations 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 the petitioner shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.