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Judgment
5 paragraphs · 212 wordsKurian Joseph, C.J.—The writ petition is filed mainly with the following prayers:
a) That the Respondent No. 1 may be directed to regularize the services of the Petitioner in the vacant post of electrician/linemen (as per annexure P-7) and give him work charge status as Electrician after completion of eight years (i.e. Jan 2008) of daily waged services.
b) That the Respondents may further be directed to grant all consequential benefits after their regularization of completion of eight years daily-wage service or work charged status after rendering eight years service.
There is No. reply as yet. It is seen from Annexure P-7 that the Principal Chief Conservator of Forests has addressed the matter to the government. There will be a direction to the first Respondent to take a final decision on Annexure P-7, within a period of one month from the date of production of the copy of this judgment by the Petitioner before the first Respondent along with a copy of the Writ Petition. Depending upon the response of the government on Annexure P-7, the needful action in the case of the Petitioner shall be taken by Respondents No. 2 and 3 within another one month.
The writ petition is disposed of, so also the pending application(s), if any.