PAWAN MISTRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the petitioner as well as counsel on behalf of the respondents.

(2.) Counter-affidavit is on record and the petition is listed for 'Admission'. As agreed between the respective counsels, the writ petition is heard finally.

(3.) The instant writ petition is preferred praying for a writ of certiorari quashing the order dated 16.9.2010 whereby the previous order of regularisation dated 4th March, 2010 vide memo No. 325, passed by the respondents was reconsidered on 5th July, 2010 and thereafter, the regularisation granted earlier was set at naught.