S.P.Srivastava, J. - (1.) Feeling aggrieved by the inaction of the respondent authority in the matter relating to the determination of" the claim of the petitioner regarding the regularisation of his services and his absorption against the vacant post of Junior Assistant/Typist, he has approached this Court seeking redress praying for a direction requiring the respondent appointing authority to regularise his services.
(2.) The parties have exchanged their affidavits. The learned Counsel for the parties have jointly requested that this writ petition be disposed of finally at this stage.
(3.) Considering the facts and circumstances brought on record I find that the present case is fit one for being disposed of finally at this stage under the second proviso to Rule 2(i) of Chapter 22 of the Rules of the Court.;