1W.P.No.3059/2015 11.8.2015 Mr. Govind Patidar, counsel for petitioner.
Mr. Milind Phadke, counsel for respondent Nos.1 and Mr. Akash Sharma, counsel for respondent No.3.
Heard finally with consent.
This writ petition has been filed by the petitioner seeking a direction to respondents to regularise his service.
The case of the petitioner is that the petitioner is working as daily rated muster employee since 26.11.1988 with respondent No.3, therefore in terms of the circular dated 16.5.2007 as well as the judgment of the Supreme Court in the matter of Secretary, State of Karnataka Vs.
Uma Devi, the petitioner is entitled for regularisation.
When the matter is taken up today, learned counsel appearing for the petitioner has submitted that petitioner's representation dated 21.1.2015 (Annx.P/6) with a prayer for 2regularisation is pending before the respondent No.3 and same has not been considered till now. He has prayed for a direction to respondent No.3 to decide the representation within a time bound period.
Learned counsel for respondent No.3 has no objection to such a limited prayer.
In view of aforesaid, the petition is disposed of by directing the respondent No.3 to decide the petitioner's pending representation in the light of the applicable circular as well as the judgment of the Supreme Court noted above within a period of 3 months from the date of receipt of certified copy of this order.
C.c. as per rules.
(Prakash Shrivastava) Judge