- (1.) The petitioners claim relief of regularisation of their services. Earlier the plea taken in the reply was that the instructions in regard to regularisation of service, as earlier issued, had been withdrawn in view of the law laid down in Secretary, State of Karnataka & Ors. Vs. Umadevi & Ors., 2006 4 SCC 1. It is not disputed before me that during the pendency of this petition, fresh instructions have been issued in regard to regularisation of service by the State of Haryana. Counsel prays for time to place the same on record. In fact, it would be appropriate for the petitioners to make a representation on the basis of instructions, in case their case is covered by the said instructions. If any representation is filed by the petitioners, the same shall be considered and decided within a reasonable time. The writ petition is accordingly disposed of.;