G. MANI Vs. SATISH CHANDRA, PRL. SECRETARY

JUDGEMENT

(1.) Heard Mr. P. Vinayaka Swamy, learned counsel for the petitioner, and Ms. Padmavathi Padnavis, learned counsel for respondent No.3.

(2.) By the order dated 12.09.2019 passed in W.P.No.6603 of 2017, the respondents were directed to consider the case of the petitioner for regularization.

(3.) It is submitted that the respondents have passed an order and regularization of the petitioner was refused, as against which an independent Writ Petition was preferred by the writ petitioner.