M.M.KUMAR. J. - (1.) (ORAL)
(2.) THE prayer made in the writ petition is for issuance of direction to the respondents to quash the letter dated June 8, 2005 (P-5), and direct the respondents to give ex-gratia appointment as per policy dated November 18, 2005, framed by Government of Haryana. For the aforementioned relief claimed in the present writ petition, the petitioner has already got served a legal notice dated 18.10.2005 (P-6), 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 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 decide in his favour then the benefit accruing to the petitioner 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.;