Surender Kumar and others Vs State of Haryana and another

Augustine George Masih, J.@mdashPetitioners have approached this Court with a grievance that they had, in pursuance to an advertisement No. 4/2008 published on 8.7.2008 (Annexure P-1), applied for the post of Conductors, for which interviews were held in June, 2009 but till date, result has not been declared whereas an advertisement No. 3/2009 was published on 28.02.2009 (Annexure P-5) which again was for the post of Conductors, the result has been declared. Counsel contends that the claim of the petitioners has been kept in limbo by the respondents despite the advertisement and the selection process being earlier to the subsequent advertisement. Petitioners have served a legal notice dated 03.02.2012 (Annexure P-10) upon the Secretary, Haryana Staff Selection Commission-respondent No. 2 but till date, no decision thereon has been conveyed to the petitioners. Counsel for the petitioners contends that the petitioners at this stage, would be satisfied if a direction is issued to the Secretary, Haryana Staff Selection Commission-respondent No. 2 to consider and decide the legal notice within some specified time. Without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Secretary, Haryana Staff Selection Commission-respondent No. 2 to consider and decide the legal notice dated 03.02.2012 (Annexure P- 10) within a period of two months from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioners forthwith.