Sanjay Kumar Dwivedi,J. - (1.) Heard Mr. Shresth Gautam, learned counsel for the petitioner and Mr. Sreenu Garapati, learned counsel for the respondents-State.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for direction upon the respondent to consider the case of the petitioner for regularization in the service.;