SHEREEF P ASSAINAR Vs. STATE OF KERALA

JUDGEMENT

(1.) ONE of the reasons stated in Ext.P7 to refuse to regularise the service of the petitioner is that a post of Pump Operator has not been sanctioned. Since the authority to sanction posts is the Government, counsel for the petitioner submits that the petitioner may be permitted to withdraw this writ petition so as to approach the Government requesting to sanction a post and to regularise the service of the petitioner. The challenge to Ext.P7 is, therefore, left open. Writ petition is permitted to be withdrawn so as to enable the petitioner to approach the Government for reliefs. Disposed of accordingly.