ABDUL RASHID Vs. STATE

JUDGEMENT

(1.) Heard finally.

(2.) This intra court appeal is directed against the order of Single Bench dated 12.3.2003 whereby SBCWP No. 4316/2001 filed by the petitioner/ appellant has been dismissed.

(3.) Briefly stated the facts of the case are that the petitioner filed a writ petition before the Single Bench with a prayer that the respondent may be directed to regularize the services of the petitioner on the post of Tracer with effect from 28.5.1980. It was averred in the writ petition that the petitioner earlier filed SBCWP No.191/2001, which was decided by this Court on 17.1.2001 with a direction to the petitioner to make a representation to the Government in the light of Notification of April, 1981 with a request to decide the same in accordance with law. If the representation is made within one month by the petitioner, the State Government to virtually consider the said representation.