- (1.) The present application has been moved for vacation of the interim stay order granted by this Court in favour of the petitioner, however counsel for the parties state that the main petition may be taken up for hearing and decided as the details of the case will have to be gone into for decision of the miscellaneous application.
(2.) Request of the counsel for the parties is accepted. Accordingly, the main case is taken up with the consent of both the parties for hearing and final disposal. CWP No. 4150 of 2002
(3.) This petition under Article 226 of the Constitution of India has been filed by the petitioner wherein prayer has been made for quashing order dated 18.02.2002 (Annexure P-4) vide which the claim of the petitioner for regularization of his services was rejected and a decision has been taken to terminate his services by giving him one month's notice.;