Kerala High Court
Ratnarajan A vs Kerala Kerakarshaka Sahakarana on 8 March, 2011
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 7153 of 2011(T)
1. RATNARAJAN A.,
... Petitioner
2. KRISHNAKUMAR M.R.,
Vs
1. KERALA KERAKARSHAKA SAHAKARANA
... Respondent
2. THE MANAGING DIRECTOR,
For Petitioner :SRI.ELVIN PETER P.J.
For Respondent :SRI.MOHAMMED SHIRAZ,SC,KERALA KERA KARS
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :08/03/2011
O R D E R
S. SIRI JAGAN, J.
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W.P.(C) No.7153 OF 2011
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Dated this the 8th day of March, 2011
JUDGMENT
The petitioners aspire for promotion or in the alternative category change to first petitioner as L.D. Typist and the second petitioner as Telephone Operator or Driver. The petitioners have filed Exts.P7 and P8 representations in this regard before the second respondent. The petitioners seek a direction to the second respondent to consider and pass orders on Exts.P7 and P8 expeditiously.
Having heard the learned Standing Counsel appearing for the respondents also, I dispose of this writ petition with a direction to the second respondent to consider and pass orders on Exts.P7 and P8, after affording an opportunity of being heard to the petitioners, as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this judgment.
S. SIRI JAGAN, JUDGE acd