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Judgment
5 paragraphs · 211 wordsKurian Joseph, C.J.—The petitions are filed on the following set of prayers:
(i) That the Respondents may be directed to consider the case of the Petitioner for regularization of his services against the post of Senior T.B. Lab. Supervisor (STLS) or any other equivalent Class-III post as per policy dated 7.5.2010 (Annexure P-3) framed by the Respondent-State Govt. for regularization of contract appointees after completing eight years continuous service as on 31.3.2010 and allow all other consequential benefits.
(ii) That the Respondents may also be directed to consider the case of the Petitioner for regularization of his services on the analogy of Tamilnadu Govt. (Annexure P-8).
It is submitted that the matter is still under consideration by the Government. It is further submitted that other similarly situate persons have already been regularized. There will be a direction to the 1st and 2nd Respondents to take a final decision in the matter in accordance with law without discriminating the Petitioners and the same shall be done within a period of three months from the date of production of copy of this judgment along with copy of writ petition by the Petitioner before the 2nd Respondent.
With these observation, the writ petition is disposed of, so also pending application(s), if any.