M.M.Kumar, J. - (1.) The prayer made in the petition is for issuance of a writ of mandamus directing the respondents to give appointment to the petitioner on the post of Driver since he was senior to respondent nos. 3 to 6 who were given appointment by defeating the genuine right of the petitioner.
(2.) For the relief claimed in the present petition, the petitioner has already got served a notice (Annexure P.2) upon the respondents. In view of the above, we deem it just and appropriate to direct the respondents to take cognizance of the legal notice sent by the petitioner 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 petitioner is found to be meritorious and decided in his favour then the benefit accruing to the petitioner shall be given within a further period of four months thereafter. It shall be appreciated if a speaking order is passed.
(3.) Petition stands disposed of in the above terms.;