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Judgment
This writ petition is filed seeking the following reliefs:
“i) call for the records relating to Exhibit P8 and set aside the original of the same by the issue of a writ of certiorari or other
appropriate writ or order.
ii) declare that the petitioner is entitled to get his probation declared with effect from 16.08.2019 on completion of 8 years of service in the
category of UPSA.
iii) Issue a writ of mandamus or other appropriate writ, order or direction commanding the respondents to uphold the statement of fixation
of the petitioner as such.
iv) Issue a writ of mandamus or other appropriate writ, order or direction commanding the 1st respondent to consider and pass appropriate
orders upon Exhibit P10 after affording an opportunity of being heard to the petitioner within a time limit, keeping in abeyance any
coercive steps in the while.â€
Heard the learned counsel for the petitioner and the learned Government Pleader.
It is submitted by the learned counsel for the petitioner that seeking declaration of probation taking note of the earlier service in the leave vacancy
as well, the petitioner has preferred Ext.P10 revision petition before the Government.
In the above view of the matter, there will be a direction to the 1st respondent to take up, consider and pass orders on Ext.P10 revision petition
preferred by the petitioner, after hearing the petitioner also, by any appropriate means including through video conferencing within a period of three
months from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.