- (1.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the respondents and have perused the record.
(2.) The present petition has been filed with the following reliefs: "(i) A writ, order or direction in the nature of mandamus commanding the respondent authorities to regularize the service of petitioner on the post of Tax Collector within a period to be specified by this Hon'ble Court. (ii) Issue a writ, order or direction in the nature of which this Hon'ble Court may deem fit and proper under the circumstances of the case. (iii) Award cost to the humble petitioner throughout of the present writ petition.
(3.) On 24.9.2015 after some arguments on the request of learned counsel for the petitioner, the case was directed to be placed on 5.10.2015 as a fresh case. The adjournment was sought by the learned counsel for the petitioner for moving an amendment application. Subsequently, the Amendment Application No. 345508 of 2015 was filed, which was allowed on 5.10.2015 and following prayer was added: "(iv) Issue a writ, order or direction in the nature of certiorari quashing the government order dated 13.8.2015 (Annexure 1) to the writ petition insofar as it limits regularization to persons appointed prior to 31.3.1996.;