- (1.) The prayer made in the present petition is for a direction to the respondents for regularising their services as they are working with the respondents for the last more than 18 years. Learned counsel submitted that for claiming the relief, demand notice dated 8.8.2012 (Annexure P-8) has been served upon the respondents. The petitioners would be satisfied at this stage in case a direction is issued to respondent No. 3 to take a final decision on the claim made by the petitioners in the aforesaid demand notice.
(2.) Considering the submissions made by learned counsel for the petitioners, however, without opining on the merits of the controversy, respondent No. 3 is directed to decide the claim made by the petitioners in the demand notice dated 8.8.2012 by passing a speaking order within a period of four months from the date of receipt of a copy of this order.
(3.) The petition stands disposed of.;