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Judgment
L. Narayana Swamy, CJ
By way of this writ petition, the petitioner, who is working as Piece Meal Worker with the respondent-Corporation, has approached this Court,
seeking a direction to the respondents to convert his services on contract basis.
It is seen that without making representation to the respondent-Corporation, the petitioner has directly approached this Court.
In view of the nature of the case and prayer made therein, no response is required from the respondents.
Considering the averments and prayer made in the writ petition, with the consent of learned counsel for both the parties, the present writ petition is
disposed of with a direction to the petitioner to make a detailed representation to the respondent/competent authority for redressal of his grievances,
within a week from today. On making such representation, the respondent/competent authority is directed to consider and decide the same, in
accordance with law, within a period of one month thereafter. While deciding the petitioner’s representation, the respondent/competent authority
shall also take into consideration the judgment delivered by learned Single Judge of this Court in CWPOA No.1517 of 2019, titled Prem Singh versus
Himachal Road Transport Corporation & another, decided on 18.12.2019. Liberty is also reserved to the petitioner to approach this Court again, in
case he still feels aggrieved and dissatisfied with the outcome of the representation.
Pending miscellaneous application(s), if any, shall also stand disposed of.