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Judgment
L. Narayana Swamy, CJ
The prayer of the petitioner is that for the purpose of regularization of her services, the date of her initial appointment be counted with effect from 1st January, 2007 instead of 28th November, 2008.
It is submitted by the learned counsel for the petitioner that the petitioner has already made a representation (Annexure P6) to the respondents on 6th February, 2019, but the same has not yet been decided. Therefore, a direction has been sought to be issued to the respondents to consider and decide the said representation.
In light of the above, the instant writ petition is disposed of directing the respondents to consider the representation, dated 6th February, 2019 (Annexure P6) filed by the petitioner and pass appropriate orders within a period of three months from today.
Needless to observe that in case the grievance of the petitioner is not redressed, she will be at liberty to approach this Court, if so advised.
Pending miscellaneous applications, if any, are also disposed of accordingly.