GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution prays for issuance of direction to the respondents to promote the petitioners to the post of D.P.E. w.e.f. 4.9.2007. The claim of the petitioners is based on the fact that persons junior to them like respondent No. 3 have been promoted to the post of D.P.E. They have also claimed consequential benefits like pay, fixation of seniority etc. Before approaching this Court, the petitioners have served a legal notice dated 2.2.2008 (P-14) ventilating their grievance before respondent Nos. 1 and 2, which is still pending consideration. Notice of motion.

(2.) Ms. Charu Tuli, Senior DAG, Punjab, who is present in the Court, accepts notice on behalf of respondent Nos. 1 and 2. Two copies of the paper book have been handed over to her. With the consent of the learned counsel for the parties the matter is taken up for final disposal.

(3.) Without going into the merits of the case, we deem it just and appropriate to direct respondent Nos. 1 and 2 to take cognizance of the legal notice, dated 2.2.2008 (P-14) sent by the petitioners and decide the same expeditiously preferably within a period of two months from the date of receipt of a certified copy of this order. If the claim of the petitioners is found to be meritorious and decided in their favour then the benefits accruing to them shall be disbursed within two months thereafter. It shall be appreciated if a speaking order is passed.