M.M.KUMAR, J. - (1.) THE prayer made in the instant petition filed under Article 226 of the Constitution is for issuance of directions to the respondents to grant pay scale, status and conditions of service to the Labour Welfare Officers/Chief Welfare Officers of P.S.E.B. equivalent to Senior Executive Engineers/Superintending Engineers working at THErmal Plants and other projects of the P.S.E.B. as Executive Heads of Factories, as required understatutory provisions of Rules 6(1)&(2) of the Punjab Welfare Officers (Recruitment and Conditions of Service) Rules, 1952. For the relief claimed in the instant petition, the petitioners have C.W.P.No.4259 of 2007 2 already sent a legal notice, dated 23.11.2006 (Annexure P6), to the respondents.
(2.) WITHOUT going into the merits of the case, we deem it just and appropriate to direct respondent No.2 to take cognizance of the legal notice dated 23.11.2006 (Annexure P6) sent by the petitioners and decide the same expeditiously preferably within a period of two months, from the date a certified copy of this order is received. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;