M.M.KUMAR, J. - (1.) (ORAL)
(2.) NOTICE of motion. Mr. Harish Rathee, Sr. DAG, Haryana, who is present in the Court accepts notice. With the consent of the learned counsel for the parties the writ petition has been heard. The prayer made in the petition is for issuance of a C.W.P. No. 7543 of 2006 [2] writ of Mandamus seeking a direction to respondents to release the salary/ pay of the petitioners against their continuous service as Guest Teacher. For the relief claimed in the present petition, the petitioners have already got served a notice dated April 25, 2006 (P-3) upon the respondents. In view of above, we deem it just and appropriate to direct the respondents to take cognizance of the legal notice sent by the petitioners and decide the same expeditiously preferably within a period of three months from the date a certified copy of this order is presented to them. If the claim of the petitioners is found to be meritorious and decided in their favour then the benefit accruing to the petitioners shall be disbursed within a further period of three weeks thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;