RAM KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution prays for issuance of directions to the respondents to get the petitioner medically checked up by the Special Medical Board constituted as per letter dated 14.7.1998 (P-8) and to withdraw the order retiring the petitioner with effect from 30.6.2002 on medical ground. For the aforementioned relief, the petitioner has already sent a legal notice dated 14.2.2006 (P-7).

(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 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. It shall be appreciated that if a speaking order is passed. Petition stands disposed of in the above terms.