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Judgment
4 paragraphs · 167 wordsKurian Joseph, C.J.—Petitioner has made the following prayers:
(i) That the Respondents may kindly be directed to grant the work charge status / regularization to the Petitioner w.e.f.the year 2002 with all consequential benefits as per the directions of the Hon''ble Apex Court and as per the policy framed by the State Government in the interest of justice and fair play.
According to the Petitioner the issue is covered in their favour vide Annexure P-4 which has been implemented also. Petitioner may file an appropriate representation before Respondent No. 1 who will consider the case of the Petitioner on similar treatment as has been given to the employees mentioned in Annexure P-4, however, making it clear that implementation of the order is subject to the result of LPA filed against Annexure P-4. Needful shall be done within a period of one month on the production of the copy of this order along with copy of the writ petition.
The petition stands disposed of, as above.