P.SRINIVASAN, J. - (1.) This application has came before us for admission to -day. Mr. S. Mustafi, counsel for the applicant and Mr. A. Sattar, Additional Standing Counsel with Mr. C. R. Bag, Additional Standing Counsel have been heard.
(2.) The grievance of the applicant is that though he has been working as substitute Extra Departmental Mail Peon (E.D.M.P.) since 12.10. 1987, his services have not been regularised.
(3.) Mr. Mustafi submits that the applicant has put in more than one year's service as a substitute and so his case for regularisation should have been considered by the respondents.;