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Judgment
Mohammed Nias. C.P.,J
The above writ petition is filed challenging Ext.P10 that rejected the request of the petitioner for regularisation. The petitioner sought for a declaration that he is entitled to regularisation in service as Driver Grade II with effect from 22.12.2011 with all consequential benefits.
The learned Standing Counsel for the KSRTC submits that the matter is covered by the judgment in WP(C)No.28461 of 2018 as the petitioner is similarly situated as the petitioner therein.
Accordingly, there will be a direction to the petitioner to file an appropriate representation with all documents to substantiate his claim for regularisation in terms of the judgment referred above, within a period of two weeks. The Corporation will consider the same and take a decision within an outer limit of two months from the date of receipt of a copy of this judgment, after affording an opportunity of hearing to the petitioner. Needless to say that the KSRTC will also be bound by the directions in the judgment in WP(C)No.28461 of 2018 while considering the claim of the petitioner.
The writ petition is disposed of.