M.M.KUMAR. J. - (1.) (ORAL)
(2.) THE prayer made in the writ petition is for issuance of direction to the respondents to give recognition to Hindi Shikshan Parangat Examination equivalent to O.T./ B.T./ B.Ed. For the aforementioned relief claimed in the present writ petition, the petitioners have already got served a legal notice dated 28.2.2006 (P-8), 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 four months from the date a certified copy of this order is preSented to him. If the claim of the petitioners are 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 if a speaking order is passed. Petition stands disposed of in the above terms.;