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Judgment
Kurian Joseph, C.J.—The writ petition is filed with the following prayer:
(b) That the respondents be directed by a writ in the nature of mandamus, to regularize the services of the petitioner as Work Inspector with all consequential benefits flowing therefrom retrospectively.
According to the petitioner, the issue is covered in his favour by the decision of this Court in Gauri Dutt and Ors. v. State of H.P. Latest HLJ 2008 (HP) 366. Petitioner may file appropriate representation before the first respondent, producing copy of the judgment referred to above. In case of filing such representation, the matter shall be duly considered by the first respondent and appropriate action, in accordance with law in the light of the judgment, referred above, and in view of any relevant material, shall be taken within a period of two months from the date of production of the copy of the judgment alongwith copy of the writ petition.
The petition stands disposed of, so as the pending application(s), if any.