Kerala High Court
K.K.Dasan vs State Of Kerala And Others on 25 March, 2011
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 9579 of 2011(V)
1. K.K.DASAN
... Petitioner
Vs
1. STATE OF KERALA AND OTHERS
... Respondent
For Petitioner :SRI.V.V.ASOKAN
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :25/03/2011
O R D E R
S. Siri Jagan, J.
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W.P(C) No. 9579 of 2011
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Dated this, the 25th day of March, 2011.
J U D G M E N T
The petitioner in this writ petition entered Government service after putting in prior military service. For the purpose of granting of higher grade, he wants the military service also to be taken into account. According to him, he is so entitled to in view of Ext.P3 judgment of this Court. In the above circumstances, the petitioner has filed Ext.P5 representation before the 3rd respondent. The petitioner seeks a direction to the 3rd respondent to consider and pass orders on Ext.P5 representation in the light of Ext. P3 judgment expeditiously.
2. I have heard the learned Government Pleader also. In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 3rd respondent to consider and pass orders on Ext.P5 representation, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment. While passing orders, the 3rd respondent shall consider the applicability of Ext.P3 to the facts of the petitioner's case.
Sd/- S. Siri Jagan, Judge.
Tds/ [TRUE COPY] P.S TO JUDGE.