J.S.Khehar, J. - (1.) (Oral).
(2.) THE father of the petitioner was employed as a Chowkidar in the Irrigation Department. He died in harness on 22.7.2002. On account of the death of his father in harness, the petitioner applied for appointment on compassionate grounds. It is the vehement contention of the learned counsel for the petitioner, that no decision has been taken thereon by the respondents. Accordingly, the petitioner is stated to have issued a legal notice dated 27.9.2005 (Annexure P-7), requiring the respondents to take a final decision in respect of his claim for appointment on compassionate CWP No. 2311 of 2006 Page numbers grounds. It is submitted, that no decision has been taken on the legal notice either. Learned counsel for the petitioner states, that the petitioner will be satisfied, if the instant writ petition is disposed of with a direction to respondent No.3, requiring him to take a final decision on the legal notice In view of the above, without going into the merits of the claim raised by the petitioner, we consider it just and appropriate to dispose of the instant writ petition by directing respondent No.3 i.e. General Manager, Department of Irrigation, Haryana, to take a final decision on the legal notice dated 27.9.2005 (Annexure P-7) by passing a well reasoned speaking order, within two months from the date of receipt of a certified copy of this order. Disposed of accordingly. Order dasti on payment of usual charges.;