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Judgment
L. Narayana Swamy, CJ
By way of the instant writ petition, the petitioner is seeking a direction to the respondents to regularize his services w.e.f. March, 2020 with all consequential benefits.
Having gone through the averments made in the writ petition as also the documents annexed therewith, it appears that the petitioner has straight away approached this Court and has not made any demand/representation to the respondents to regularize his services.
In view of the above, this writ petition is disposed of permitting the petitioner to approach the respondents, at the first instance, for regularization of his services.
It goes without saying that the petitioner will be at liberty to approach this Court for redressal of his grievances, in case the same are not redressed.
Pending miscellaneous application(s), if any, stands disposed of.