P RAJARAM Vs. COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the first respondent.

(2.) THIS writ petition has been filed for a writ of Mandamus to direct the respondents to regularise the services of the petitioner with all monetary benefits.

(3.) THE learned counsel appearing on behalf of the first respondent has no objection for this Court passing such an order.