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Judgment
In the aforesaid writ application, the petitioner has, inter alia, prayed for a direction upon the respondents to regularize the period from 21.12.1999 to
30.06.2000 treating it as leave and to grant him leave salary for the said period and the petitioner has further prayed for quashing part of the letter no.
10155/4 dated 12.06.2006, issued vide Memo No. 1883 (Annexure-10) under the signature of Chief Engineer, Water Resources Department, Ranchi
and the petitioner has further prayed for quashing of the office order issued vide memo No. 4581, dated 15.12.2005 under the signature of Secretary,
Water
Resource Department and the petitioner has also prayed for a direction upon the respondents to adjust the earned leave which has accrued to him in
the Water Resource Department and the petitioner has lastly prayed for a direction upon the respondents to treat the period undergone in training i.e.
21.12.1999 to 30.06.2000 to be continuity in services.
 Learned counsel for the petitioner during course of hearing seeks liberty to file a representation confining his prayer for regularization of services
of the petitioner for the period from 21.12.1999 to 30.06.2000, the period undergone in the training and the said period be treated as continuity in
service. Learned counsel for the petitioner submits that if liberty would be given to the petitioner to file a representation, then the grievance o the
petitioner shall be redressed.
Mr. Rohit, learned A.C. to S.C. IV appearing for the Respondent-State has no serious objection to that course of action.
 Without delving into the merits of the matter, the writ petition stands disposed of with liberty to the petitioner to file representation alongwith the
relevant documents renewing his prayer with regard to the regularization in service within a period of four weeks from the date of
receipt/communication of the order and on receipt of the said representation, the respondents more particularly, respondents nos. 2 and 5 shall look
into the grievances of the petitioner and dispose of the representation within a period of four weeks thereafter and the decision taken thereon be
communicated to the petitioner within the aforesaid period. It is needless to mention that on consideration of the representation, if the petitioner is
found entitled to regularization of service for the aforesaid period, all consequential benefits except salary be granted to the petitioner.
 With the aforesaid direction, the writ petition stands disposed of.