M.M.KUMAR, J. - (1.) (Oral)
(2.) ON the basis of letter dated 12.5.2005 (reproduced in the order dated 23.5.2005, P-1), order dated 23.5.2005, passed by this Court in C.W.P. No. 20307 of 2002 (P-1) and orders dated 23.5.2005 and 20.10.2005 (P-2 & P-3 respectively), the petitioners have approached this Court for issuance of a writ in the nature of mandamus directing the respondents to grant them benefit of deemed date of promotion to the post of Principal and consequential benefits along with interest @ 18% per annum. For the aforementioned relief, the petitioners have already sent a legal notice dated 22.12.2005 (P- 4). 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 petitioners and decide the same expeditiously preferably within a period of four months from the date a certified C.W.P. No. 7524 of 2006 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 that if a speaking order is passed. Petition stands disposed of in the above terms.;