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Judgment
Manjari Nehru Kaul, J
The instant petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ in the nature of mandamus for directing the respondent authorities to adjust the petitioners on the post of Clerk-cum-Data Entry Operator in the office of District Social Welfare Office, Narnaul.
Learned counsel for the petitioners submits that the petitioners were working as Clerk-cum-Data Entry Operators in social welfare offices at block level in Tehsil Narnaul, District Mahendergarh. However, their services were terminated vide order dated 28.06.2019 (Annexure P-5). Learned counsel further submits that respondent No.4 - District Social Welfare Officer, Narnaul vide communication dated 05.07.2019 (Annexure P-7) made a request to Director Social Justice and Empowerment Department, Haryana - respondent No.2 to fill four vacant posts of Clerks as office work had increased due to the work of social welfare offices at block level. Learned counsel further submits that the petitioners would be satisfied if a time bound direction is issued to respondent No.2 to consider and decide the legal notice dated 17.07.2019 (Annexure P-8) filed by the petitioners in accordance with law.
Keeping in view the above said submissions, this Court is of the opinion that ends of justice would be served if respondent No.2 - Director Social Justice and Empowerment Department, Haryana would look into the legal notice dated 17.07.2019 (Annexure P-8) and take a decision on the same after passing a speaking order as expeditiously as possible preferably within a period of one month.
Accordingly, the present petition is disposed of.