BALWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer made in the writ petition is for issuance of a writ in the nature of mandamus directing the respondents to grant the pay scale of rs.1200-2040 to the petitioners as they have been posted on the technical posts and having the qualification of matric plus I. T. I diploma. They have further prayed that impugned order dated 17.6.1998 (P-7) whereby the pay scale of Rs.950-1400 granted to them has been withdrawn without even issuing a show notice to them be quashed. For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide legal notice dated 19.6.2006 (Annexure P-11 ).

(2.) 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 by keeping in view judgments of this Court Annexures P-8 and P-10. If the claim of the petitioners is found to be meritorious and decided in their favour then the benefit accruing to them shall be granted 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.