(1.) In this writ appeal challenge is, inter-alia, to the judgment and order dated 29.08.2018 passed by the learned Single Judge in WP (C) No.294 of 2018, wherein, the petitioner/appellant has assailed the notification bearing No.MeECL/CA/PER/153/2016/110 issued on 27.07.2018 and published by MeECL providing of causal workers engaged on contract basis for a period of one year after duly executing the contract agreement w.e.f. 31.08.2018.
(2.) Learned counsel for the appellant submitted that the appellant has been working for more than 12 (twelve) years with the respondent- Corporation and thus is entitled for regularization.
(3.) Learned counsel for the appellant prayed that he may be allowed to withdraw the appeal and liberty be granted to him to approach the respondent-Corporation for regularization of his services in accordance with law. It was also prayed that it may be clarified that dismissal of WP (C) No.294 of 2018 on 29.08.2018 shall not come in the way of the appellant to claim the said relief.