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Judgment
Kurian Joseph, C.J.—The petitioner has filed this writ petition with the following prayer:
(i) That the respondents may very kindly be directed to issue appointment letter to the post of Part Time Water carrier/Sweeper to the present petitioner.
(ii) That the respondents may kindly be directed to offer the appointment to the present petitioner w.e.f. 6.7.1996 and further all consequential benefits may also very kindly be granted.
(iii) That the respondent department may kindly be directed to pay the salary as it was admissible to a Part Time Water Carrier/Sweeper in the year of 1996 and the interest @ 6% may also very kindly be awarded in favour of the present petitioner on such appointment.
The benefits are claimed in terms of the policy framed by the State itself, a copy of which is placed on record as Annexure P-2, dated 30th November, 1996. However, it is submitted that no wages are being paid to the petitioner. The petitioner has served Annexure P-4 notice on the first respondent apart from filing representation Annexure P-3.
There will be a direction to the first respondent/second respondent to take appropriate action on Annexures P-3 and P-4 in accordance with law and justice, in the light also of the policy, referred to in the writ petition. The action, as above, shall be taken within a period of 3 months from the date of production of the copy of this judgment alongwith the copy of the writ petition by the petitioner.
The petition stands disposed of, so also the pending application(s), if any.
Copy Dasti.