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Judgment
This Writ Petition is filed seeking for issuance of a Writ of Mandamus, to direct the respondents herein to regularize forthwith the service of the petitioner in the fourth respondent Directorate w.e.f., the date of his appointment viz., 18.11.2005 with all attendant benefits and allowances in the light of the G.O(Ms)No.151, (Social Welfare and Nutritious Meal Programme - SN4), dated 16.10.2008.
The case of the petitioner is that he was initially appointed as Assistant cum Accountant in Districts Project Management Unit, Kanyakumari on consolidated pay of Rs.4,000/- per month by the sixth respondent, vide proceedings dated 15.11.2005. Accordingly, he joined duty on 18.11.2005. He possessed the qualifications of M.Com., MBA and PGDCA. However, his services were not regularized in the light of G.O(Ms)No.151, (Social Welfare and Nutritious Meal Programme - SN4), dated 16.10.2008. Hence, the present writ petition has been filed by the petitioner.
Learned Counsel appearing for the petitioner would submit that it would suffice if a direction is issued to the respondents to consider the representation of the petitioner dated 12.11.2008, within a stipulated time as fixed by this Court.
Learned Additional Government Pleader appearing for the respondents has no serious objection for issuing such direction.
In the light of the limited scope of prayer as now sought for by the learned Counsel appearing for the petitioner, without going into the merits of the petitioner's case, the respondents are directed to consider the representation of the petitioner dated 12.11.2008, on merits and in accordance with law, after affording an opportunity of hearing to the petitioner and dispose of the same within a period of twelve weeks from the date of receipt of a copy of this order.
The Writ Petition stands disposed of with the above directions. No costs. Consequently, the connected Miscellaneous Petition is closed.