J.S.Khehar, J. - (1.) Through the instant writ petition, the petitioners claim regularisation in service. The aforesaid claim is based on the fact, that the petitioners have rendered uninterrupted service as Beldars from 1992. The claim of the petitioners for regularisation is based on the policy instructions issued by the State government. On the same issue, as has been raised in the instant writ petition, the petitioners claim to have served a legal notice dated 11.11.2005 (Annexure P-3) on the respondents. It is, however, pointed out, that no decision has been taken thereon till date.
(2.) Learned counsel for the petitioners states, that the petitioners will be satisfied, if the instant writ petition is disposed of with a direction to respondent No.2, requiring him to take a final decision on the legal notice dated 11.11.2005 (Annexure P-3).
(3.) In view of the above, without going into the merits of the claim raised by the petitioners, we consider it just and appropriate to dispose of the instant writ petition by directing respondent No.2 i.e. Principal Chief Conservator, Forest Department, Haryana, to take a final decision on the legal notice dated 11.11.2005 (Annexure P-3) by passing a well reasoned speaking order, within three months from the date of receipt of a certified copy of this order. Disposed of accordingly.;