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Judgment
5 paragraphs · 195 wordsKurian Joseph, C.J. 1. The writ petition is filed with the following prayers:
a) That the impugned letter dated 30.12.2006 issued by the Respondents may be quashed and the Respondents may be directed to regularize the services of the Petitioner as beldar after completion of eight years of daily waged service. In the alternative the Respondents may be directed to grant the work charged status to the Petitioner after competition of the eight years of daily wage service.
b) That the Respondents may further be directed to grant all consequential benefits after his regularization of completion of eight years daily-wage service or work charged status after rendering eight years service.
It is seen that Annexure P-2, representation filed by the Petitioner is pending consideration before the 2nd Respondent. There will be a direction to the 2nd Respondent to look into Annexure P-2 and take appropriate action in accordance with law within a period of four months from the date of production of copy of the judgment alongwith the copy of the writ petition by the Petitioner before the 2nd Respondent.
The writ petition is disposed of, so also the pending application(s), if any.