P. Sam Koshy, J
1. There were two substantive reliefs sought for by the petitioners in the present writ petition. One was challenging the advertisement published on
03.10.2007 for filling up of the post of Class-IV employee. The second relief sought for was that the respondents may consider the claim of the
petitioners for regularization/ absorption as they are working uninterruptedly with the respondents for a considerable period of time.
2. So far as challenge to the advertisement dated 03.10.2007 is concerned, since there was no interim protection granted to the petitioners therefore by
efflux of time i.e. 11 years down the line, the said relief has lost its efficacy.
3. So far as the claim for absorption/regularization is concerned, this court does not intend to keep this petition pending as the State Govt. itself has
subsequent to the filing of the present petition published a circular dated 05.03.2008 wherein they had framed certain guidelines for regularization of
those persons who had worked in between 01.01.1989 to 31.12.1997.
4. Given the aforesaid facts, the present petition stands disposed of with a direction to the respondents that in case if the petitioner's claim for
regularization has not been considered till now, let the respondents consider their claim for regularizing them in service in accordance with circular of
the State Govt. dated 05.03.2008. Let this exercise be concluded, if not done till now, within an outer limit of 90 days from the date of presentation of
this order. It shall be the responsibility of the petitioners to apprise the respondents so far as this order is concerned.
5. With the aforesaid observations, the petition stands disposed of.
