J.S.Khehar, J. - (1.) The petitioners claim enhanced retiral benefits in terms of the decision rendered by this Court in CWP No.7446 of 2003 decided on 23.9.2005. In the aforesaid context, it is the contention of the learned counsel for the petitioner that the petitioners, relying on the judgment referred to above, issued a legal notice to the respondents dated 7.11.2005 (Annexure P4). However, no decision has been taken thereon by the respondents till date.
(2.) Learned counsel for the petitioners states that the petitioners would be satisfied if the instant writ petition is disposed of with a direction to respondents No.2 and 3 i.e. the Director, Secondary Education, Haryana, and the Director, Primary Education, Haryana, requiring them to take a final decision on the legal notice dated 7.11.2005 (Annexure P4).
(3.) In view of the above, without going into the merits of the claim raised by the petitioners, we consider it just and appropriate to dispose of the instant writ petition by directing respondents No.2 and 3 i.e. the Director, Secondary Education, Haryana, and the Director, Primary Education, Haryana, to take a final decision on the legal notice dated 7.11.2005 (Annexure P4) by passing a well reasoned speaking order, within two months of the date of receipt of certified copy of the order. It would be appreciated if respondents No.2 and 3 while passing the aforesaid order take into consideration the decision rendered by this Court in CWP No.7446 of 2003 as well as any other judgment relevant to the issue. In case, the petitioners are found entitled to any monetary benefits, the same shall be calculated and released to them within a further period of one month. Disposed of accordingly. Copy of the order be given dasti on payment of usual charges.;