- (1.) Heard the learned Counsel for the petitioner and the learned Standing Counsel. By means of this writ petition the petitioner has approached this Court for issuing a writ of mandamus commanding the respondent to regularise the services of the petitioner. This Court after entertaining the writ petition on 5.4.1991 directed the respondent to permit the petitioner to continue on the post of driver on which he was working. The petitioner is still working in pursuance of the order of this Court. Now in view of the regularisation rules, he is entitled for regularisation.
(2.) In view of the aforesaid facts and circumstances of the present case, this writ petition is being disposed of finally directing respondent to consider the claim of the petitioner taking into consideration that the petitioner is working on the post from 1988 and pass an appropriate speaking and reasoned order strictly in accordance with law within a period of two months from the date of production of certified copy of this order before him.
(3.) The writ petition is disposed of accordingly. No order is passed as to costs.;