Monnafali Gazi vs G S I

Per: Dr. Lata Baswaraj Patne, Judicial Member.

Ld. Counsel for both sides are present and heard.

When the matter was taken up for consideration, Ld. Counsel for the applicant submitted that the applicant had been engaged in the year 2002 and served till 2014 and, thereafter, he was disengaged from service. However, the issue had been settled in respect of the regularization of the employees similar to the applicant by the judgment in the case of Jaggo vs. Union of India & Ors 2024 [SCC) online SC 3826] vide its judgment dated 20^th December, 2024.

Ld. Counsel for the applicant prays that if he is granted liberty to file a comprehensive representation and a direction is issued upon the respondents to consider the same, the purpose of filing of this Original Application would be fulfilled.

Ld. Counsel for the respondents vehemently opposes the relief and submitted that nothing survives for adjudication as the applicant is not entitled for any regularization and detailed order has been passed by the competent respondent authority for rejecting such a claim.

However, without going into the merits of the case, liberty is sought by Ld. Counsel for the applicant to withdraw this Original Application is granted, along with liberty to submit a fresh comprehensive representation within a period of 04 weeks from the date of receipt of this order. On receipt of such representation, the competent respondent authority is directed to examine, consider and pass a reasoned and speaking order within a period of 04 months thereafter.

Accordingly, the Original Application is dismissed as withdrawn. There shall be no order as to costs.