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Judgment
L. Narayana Swamy, CJ
The order passed by the erstwhile Tribunal is assailed here in this matter. Learned Additional Advocate General submits that the direction is not in a clarified manner and he has also taken some other grounds. The same has been examined in the light of the order and it is found from the order that the Tribunal has directed the 2nd respondent to consider the case of the applicant for regularization in terms of regularization policy. The policy has been framed by the respondent-State. When such being the case, the respondents should stand by the policy framed by them. Under these circumstances, we do not find any good reasons to interfere in the order.
Secondly, it is found from the order that three months time was granted to comply with the directions. The order was passed on 11th April, 2019 and this petition has been filed on 17th April, 2021. In a case of this nature, when a time is prescribed for compliance and even before the time for compliance, one should approach this Court for extension of time or he should have filed the writ petition. In this case, there is a delay of about two years, which also goes against the petitioners.
In view of the above discussion, the writ petition is dismissed. Pending application(s), if any, shall also stand dismissed.