RAMANAND GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) THE sole relief pressed for by learned counsel for the petitioner is that a direction be issued to the District Magistrate, Gorakhpur to regularize the services of the petitioner with effect from the date the services of the juniors have been regularized. THE petitioner claims to be working as a Seasonal Collection Peon in the Revenue Department in Tehsil Sadar, District Gorakhpur. It is his contention that the persons juniors to him have been regularized. THE records of the writ petition indicate that the petitioner has already filed a representation before the District Magistrate, Gorakhpur. Learned counsel for the petitioner states that the said representation has not been decided as yet. Learned Standing Counsel appearing for the respondents states that the District Magistrate, Gorakhpur shall decide the pending representation in accordance with law expeditiously. In view of the aforesaid, this petition is disposed of with a direction to the District Magistrate, Gorakhpur to decide the representation filed by the petitioner in accordance with law expeditiously, preferably within a period of two months from the date a certified copy of this order is produced by the petitioner before the District Magistrate, Gorakhpur.