- (1.) Petitioner has approached this Court claiming the benefit of the judgment passed by this Court in C.W.P No. 19965 of 2008 titled as 'Balraj Singh Vs. State of Haryana and others' decided on 22.10.2008 against which Special Leave Petition preferred by the State of Haryana has also been dismissed on 14.12.2009. Counsel contends that persons, who are juniors to the petitioner, have been granted the benefit whereas the petitioner has been deprived of benefit of the statutory rules which he is entitled to. Claiming the said benefit, petitioner has approached the respondents by filing earlier representation and now a legal notice dated 10.11.2011 (Annexure P-2) which is still pending consideration and decision from the respondents.
(2.) Counsel for the petitioner states that the petitioner shall be satisfied, at this stage, if a direction is issued to the Commissioner of Police, Faridabad-Respondent No. 2 to consider and decide the legal notice dated 10.11.2011 (Annexure P-2) within some specified time. Without going into the merits of the case or commenting thereon, this petition is disposed of with direction to the Commissioner of Police, Faridabad-Respondent No. 2 to consider the legal notice 10.11.2011 (Annexure P-2) and decide the same within a period of three months. Decision so taken thereon be conveyed to the petitioner forthwith.;