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Judgment
Kurian Joseph, C.J.—The writ petition is filed with the following prayer:
i) This Hon''ble Court may be pleased issued a writ of Mandamus directing the Respondent Board to regularize the services of the Petitioner in the Respondent Board as Clerk cum steno typist from the date of his completing 8 years of service on work charge basis.
Petitioner submits that he may be permitted to make appropriate representation before the Respondent. Therefore, the writ petition is disposed of as follows:
In the event of the Petitioner making an appropriate representation within a period of one month from today, the matter will be duly considered by the Respondent-Board and appropriate orders in accordance with law in the matter will be passed within another one month. In case the Petitioner requests for opportunity of hearing, the same shall also be granted. Petitioner will produce a copy of this judgment along with copy of the writ petition before the Respondent.
With these observations, the writ petition is disposed of, so also the pending application(s), if any.