M.M.KUMAR, J. - (1.) (ORAL)
(2.) THE prayer made in the writ petition is for issuance of direction to the respondents to permanently absorb the petitioners in the department of Public Health as per government notification dated April 2, 1993 (P-1) and to revise their pay scales as has been done in the case of all other employees working in the Public Health Department. C.W.P.No. 7054 of 2006 [2] For the aforementioned relief claimed in the present writ petition, the petitioner has already got served a legal notice dated September 15, 2005 (P-4), upon the respondents. Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the legal notice served by the petitioners and decide the same expeditiously preferably within a period of four 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 months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;