- (1.) Notice on behalf of opposite parties has been accepted by the learned Chief Standing Counsel.
(2.) Heard learned counsel for the petitioner and learned Standing Counsel for the opposite parties.
(3.) This writ petition has been filed seeking following reliefs:- (i) to issue a writ, order or direction in the nature of mandamus thereby commanding/ directing the opposite parties particularly the opposite parties no.1 and 2 to consider and provide suitable employment to the petitioner according to his qualification in terms of Government Order dated 15.06.1985, as contained in Annexure No.1 to the writ petition. (ii)to issue, any appropriate writ, order or direction which this Hon'ble Court may deem, just and proper in the nature and cirucmstances of the case. (iii)to award the cost of the writ petition in favour of the petitioner.;