Augustine George Masih, J.@mdashPetitioners have approached this Court with a prayer that they should be granted the minimum of the pay scale meant for the post from the date of their initial appointment and for grant of consequential benefits.
2. The claim of the petitioners is stated to be covered in their favour by a Division Bench of this Court in CWP No. 22516 of 2012 titled as Mohinder Singh and others vs. State of Haryana and others, decided on 01.04.2013 (Annexure P-1). Placing their claim on this judgment, petitioners have served a legal notice dated 09.01.2014 (Annexure P-2) upon the Director General, Transport Department, Haryana-respondent No. 2 but till date, no benefit has been conferred or decision conveyed to them.
3. Counsel for the petitioners states that the petitioners, at this stage, would be satisfied if a direction is issued to the Director General, Transport Department, Haryana-respondent No. 2 to consider and decide the legal notice dated 09.01.2014 (Annexure P-2) served by the petitioners within some specified time.
4. In the light of the submissions made by the counsel for the petitioners and without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Director General, Transport Department, Haryana-respondent No. 2 to consider and decide the legal notice dated 09.01.2014 (Annexure P-2) served by the petitioners within a period of four months'' from the date of receipt of certified copy of this order.
5. In case the claim of the petitioners is accepted, the consequential benefits, if any, be released to them, in accordance with law, within a further period of one month. In case the claim of the petitioners is not to be accepted, a well-reasoned and speaking order be passed and conveyed to them forthwith.
