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Judgment
Heard learned counsel for the parties.
The instant writ application has been preferred by the petitioner for the following reliefs:
“1.(i)For issuance of an appropriate writ(s)/order(s)/direction(s) or a writ particularly in the nature of mandamus commanding upon the respondents to consider the case of the petitioner for regularization of his service taking into consideration the fact that the petitioner was appointed in the year 2010 against the temporary created post of Personal Assistant (English Stenographer having knowledge of computer) in the Department of Energy, and thereafter on account of necessity of the work, the services of the petitioner has been extended time and again and upto till today the petitioner has been allowed to work continuously. AND/OR
(ii)For further issuance of an appropriate writ (s)/order(s)/direction (s) as Your Lordships may deem fit and proper in the facts and circumstances of the case and in the interest of justice.”
At the outset, learned counsel for the petitioner submits that this writ application may be disposed of by granting liberty to the petitioner to approach the concerned respondent for redressal of his grievance.
Learned counsel for the respondents submits that since no counter affidavit has been filed as such the petitioner may approach the concerned respondent for redressal of his grievance.
Having regard to the above, without going into merit of the case, the instant writ application is disposed of by directing the respondent no.2 to treat this writ application as representation and after verification of the record of the case, take a decision in the matter by passing a reasoned and speaking order in accordance with law and also the latest judgment passed by the Hon’ble Apex Court on the subject of regularization. The entire exercise shall be completed within a period of 8 weeks from the date of receipt of copy of this order.
It goes without saying that if the claim of the petitioner is found to be genuine, necessary consequential order be issued within a further period of 2 weeks.
Petitioner is directed to serve a copy of the writ application to the respondent no.2 at the earliest so that his grievance can be redressed.
It is made clear that if the petitioner is still working, he shall not be disengaged and shall receive regular remuneration what he is getting today.
Pending I.As, if any, also stand disposed of.