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Judgment
4 paragraphs · 179 wordsKurian Joseph, C.J.—The writ petition is filed with the following prayer:
(i) That the Respondents may kindly be directed to consider the case of the Petitioner for the appointment to the post of clerk on the same analogy as has been done to Shri Prem Parkash Sharma the Petitioner in CWP No. 2498 of 2008 and Respondents be further directed to grant the Petitioner all consequential benefits.
The Petitioner submits that he is also similarly situated as Prem Parkash Sharma, the Petitioner in CWP No. 2498 of 2008, which has just become final and the same has been implemented also. There will be a direction to the first Respondent to look into the matter and in case the Petitioner is also similarly situated, appropriate action without discriminating the Petitioner shall be taken within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner before the first Respondent.
The writ petition is disposed of, so also the pending applications, if any.