BABURAJ.P Vs. UNION OF INDIA

JUDGEMENT

(1.) Today, when these petitions came up for consideration, all parties to these petitions have unanimously stated that these petitions can be disposed of in terms of W.P. (C). No.28594/2018 dated 30.11.2018.

(2.) It is reported that the petitioners have already filed W.P.(C). No.23401 of 2012, claiming regularisation. In this view of the matter and as the same petition is reportedly pending before this Court, no further orders are necessary in these petitions. Needless to mention that petitioners are also at liberty to seek their remedy before appropriate forum.

(3.) Accordingly, these writ petitions are closed, in view of the judgment of this Court in W.P.(C). No.28594 of 2018 dated 30.11.2018.