(1.) The relief as such sought for in the present writ petition is for a direction to direct the respondents to consider the representation dated 29.03.2018.
(2.) The petitioner was engaged as a daily wage employee by the Public Works Department. The contention of the writ petitioner is that he served for a considerable length of time on daily wage basis and therefore, he is entitled to be regularized in the sanctioned post. It is contended that other similarly placed persons were already regularized and permanently absorbed in the sanctioned post. Thus, the same benefit is extended by the respondents for the purpose of absorbing the petitioner on permanent basis.
(3.) The learned counsel for the writ petitioner also states that this Court also passed number of orders granting the benefit of regularisation.