- (1.) Petitioners have approached this Court through this writ petition for issuance of a writ of mandamus directing the respondents to grant deemed date of appointment to the petitioners as Art & Craft Teachers with effect from the date persons in pursuance of the advertisement dated 18.10.2003 were selected and appointed and for grant of all consequential benefits. It is the contention of the petitioners that similarly placed employees had earlier approached this Court and filed CWP No. 13440 of 2009 titled as Mandeep Singh and others vs. State of Haryana and others, in which on issuance of notice of motion, the relief was granted to the petitioners vide order dated 08.07.2010 (Annexure P-12) passed by the Director, School Education, Haryana, rendering the writ petition infructuous.
(2.) It has been contended that the claim of the petitioners is fully covered by the judgment passed in Satbir Singh Chahal vs. State of Haryana and others, 2008 3 SCT 281. Counsel contends that the petitioners should be granted the same relief as has been granted to the petitioners in CWP No. 13440 of 2009 vide order dated 08.07.2010 (Annexure P-12). Claiming the said benefit, petitioners have served a legal notice dated 29.06.2011 (Annexure P-9) on the respondents but till date no decision has been taken thereon or conveyed to the petitioners. He further contends that the petitioners, at this stage, would be satisfied if a direction is issued to the Commissioner and Director General, School Education, Haryana-respondent No. 2 to consider and decide the same within some specified time.
(3.) Without going into merits of the case or commenting thereon, the present petition is disposed of with a direction to the Commissioner and Director General, School Education, Haryana-respondent No. 2 to consider and decide the legal notice dated 29.06.2011 (Annexure P-9) within a period of four months from the date of receipt of certified copy of this order. Decision so taken be conveyed to the petitioners forthwith. In case the petitioners are entitled to the consequential benefits, the same shall be released to them within a further period of two months in accordance with law.;