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Judgment
Sabina, J
Petitioner has filled the petition under Article 226 of the Constitution of India, seeking mainly the following relief:-
“i. That the respondents may be ordered to regularize services of the petitioner from the due date with all benefits incidental thereof.”
Learned counsel for the petitioner has submitted that the petitioner is serving with the respondents as a Clerk since the year, 1994, but his services have not been regularized till date. Petitioner had moved representation (Annexure P-2) for redressal of his grievances before respondent No.3, but no action has been taken on the same so far. At this stage, petitioner would be satisfied, in case, respondent No.3 is directed to dispose of the representation (Annexure P-2) moved by the petitioner within some time bound manner.
Accordingly, without adverting to the merits of the case, we deem it appropriate to dispose of the writ petition, with a direction to respondent No.3 to consider and decide the representation (Annexure P-2) moved by the petitioner, expeditiously, in accordance with law, preferably within four weeks from the date of receipt of copy of this order.
Pending miscellaneous application(s), if any, shall also stand disposed of.
To come up for compliance, on 21.4.2023.