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Judgment
Anoop Chitkara, J
The petitioner, who is working as Washer Boy (on contract) at Karsog with the respondent-Corporation, has come up before this Court, seeking
direction to the respondent(s) to regularize his services w.e.f. 01.06.2018, in terms of regularization policy dated 04.05.2017. In this regard, he has filed
representation, dated 02.01.2021, Annexure P-6, which is still pending before the authorities concerned.
Notice. Mr. Virbahadur Verma, learned Standing Counsel, appears and waives service of notice on behalf of the respondents.
The nature of order, we propose to pass in the present petition, requires no response.
Consequently, this petition is disposed of with direction to the respondents/competent authority to decide representation of the petitioner dated
02.01.2021, Annexure P-6, in accordance with law, within two months from today.
Pending miscellaneous application(s), if any, also stand disposed of.