Augustine George Masih, J.@mdashPetitioners contend that they possess the qualifications of Matric with ITI Diploma and they are working on the technical posts but still they have not been granted the technical pay scale of `1200-2040 with effect from the date they are entitled to as per the instructions dated 23.08.1990 issued by the Government of Haryana. Claim of the petitioners, as asserted by them, is covered by a Division Bench judgment passed by this Court in CWP No. 1791 of 2002 titled as Raj Karan vs. State of Haryana, decided on 23.08.2002 (Annexure P-2). Claiming the said benefit, petitioners have served a legal notice dated 25.05.2012, (Annexures P-5) upon the respondents but without any response thereto. Counsel for the petitioners contends that the petitioners, at this stage, would be satisfied if a direction is issued to the Superintending Engineer, Public Health Engineering Circle Sirsa, District Sirsa-respondent No. 3 to consider and decide the legal notice dated 25.05.2012, (Annexures P-5) within some specified time.
2. Without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Superintending Engineer, Public Health Engineering Circle Sirsa, District Sirsa-respondent No. 3 to consider and decide the legal notice dated 25.05.2012, (Annexures P-5) within a period of three months from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioners forthwith. In case, the petitioners are held entitled to the claim made by them through their legal notice, the consequential benefits, if any, be released to them, in accordance with law, within a further period of two months. If the claim of the petitioners is not to be accepted, then a well reasoned and speaking order be passed and conveyed forthwith.
