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Judgment
5 paragraphs · 179 wordsKurian Joseph, C.J. 1. The writ petition is filed with the following prayers:
a) That the impugned letter dated 17 & 18.01.2007 issued by the Respondents may be quashed and the Respondents may be directed to regularize the services of the Petitioners and give them word charged status as beldar after competition of eight years of daily waged services.
b) That the Respondents may further be directed to grant all consequential benefits (including pensionery benefits) after their 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 Petitioners 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 Petitioners before the 2nd Respondent.
The writ petition is disposed of, so also the pending application(s), if any.