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Judgment
B.S. Verma, J.—Heard Mr. B.S. Parihar, learned Counsel for the petitioner and Mr. Kailash Tewari, learned Brief Holder appearing on behalf of the respondents.
By means of this writ petition the petitioner has sought the writ in the nature of mandamus directing the respondents to regularize the services of the petitioner on the post of Junior Assistant in respondents department.
The grievance of the petitioner is that he is working as daily wager clerk in the respondent department since 1989 and has satisfactorily completed more than 20 years service, but his services have not been regularised as yet.
During the course of argument, learned Counsel for the petitioner has submitted that the petitioner has already made a representation, (Annexure No. 6 to the writ petition) before respondent No. 2 for redressal of his grievance, therefore, the respondent No. 2 may be directed to decide the representation of the petitioner and the writ petition may be disposed today. Prayer made is innocuous.
The respondent No. 2 is directed to dispose of the representation of the petitioner (Annexure No. 6 to the writ petition) by a speaking and reasoned order thereon, within a period of four weeks, from the date of production of certified copy of this order.
With the above direction, the writ petition is disposed of finally.