TELU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer made in the writ petition is for issuance of direction to the respondents to grant Ist ACP scale of Rs. 4000-6000 to the petitioner with effect from the date he has completed ten years regular service as per the provisions of Haryana Civil Services (Assured Career Progression) Rules, 1998.

(2.) For the aforementioned relief claimed in the present writ petition, the petitioner has already got served a legal notice dated 16.12.2005 (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 his 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.