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Judgment
5 paragraphs · 233 wordsKurian Joseph, C.J.—The Writ petition is filed mainly with the following prayer:
That the writ in the nature of mandamus may kindly be issued directing the Respondents No. 1 & 2 to pay the arrears of regular status to the Petitioner after completion of his 10 years of service as per the policy framed by the Government of regularization with all consequential benefits of seniority as well as arrears.
It is submittedby the learned Counsel for the Petitioner that the case is squarely covered by the decision of the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others,
Learned Additional Advocate General points out that the factual aspects are to be verified by the competent authority. The Petitioner submits that he would file an appropriate representation furnishing all factual details before the competent authority, within a period of one month from today. It is always open for him to do so. Thereafter, the matter will be duly considered by the second Respondent/competent authority in the light of the judgment, referred to above and appropriate action in accordance with law will be taken within another four months from the date of production of the representation along with a copy of this writ petition and a copy of the judgment, referred to above, by the Petitioner.
The writ petition is disposed of, so also the pending application(s), if any.