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Judgment
Kurian Joseph, C.J.
1.The writ petition is filed with the following prayer:
i) That a writ in the nature of mandamus may very kindly be issued by directing the Respondents to condone the period of artificial/fictional breaks given to the Petitioners and the Respondents may further be directed to give the Petitioners work charge status/regularization after taking into consideration the daily wage period from the date of their initial appointment, with all consequential benefit.
It is submitted that the Petitioners have been given artificial breaks with only motive of denying regularization.
It is made clear that after dis-engaging the services of the Petitioners, no juniors shall be retained. There will be a direction to the Respondents that the case of the Petitioners shall be considered in the light of the policy regarding regularization, as and when, the Petitioners complete the required mandays. In case the Petitioners have still any grievance on artificial breaks as given only to deny the regularization, it will be open to them to either point out the same before the higher authority or initiate appropriate action under the provisions of the Industrial Disputes Act.
With these observations, the writ petition stands disposed of, so also the pending application(s), if any.