M.M.KUMAR. J. - (1.) (ORAL)
(2.) NOTICE of motion. On the asking of the Court, Mr. Harish Rathee, Senior Deputy Advocate General, Haryana, accepts notice. The prayer made in the writ petition is for issuance of direction to the respondents to consider the petitioners eligible for the post of JBT Teachers on Guest Faculty basis as per the decision of the Government to fill up the vacant posts of JBT Teachers against the sanctioned posts even they are possessing the requisite qualification in view of annexures P-7. For the aforementioned relief claimed in the present writ petition, the petitioners have already got served a legal notice dated July 2, 2006 (P-9), 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 petitioners and decide the same expeditiously preferably within a period of two weeks from the date a certified 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 one month thereafter. It shall be appreciated if the judgment of the Supreme Court dated August 13, 2003 (P-7) and the letter of the of the Government dated March 12, 1976 (P-4) are kept in view and a speaking order is passed. Petition stands disposed of in the above terms.;