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Kerala High Court

P.I.Sadanandan Nair vs State Of Kerala on 2 December, 2008

Author: Antony Dominic

Bench: Antony Dominic

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 35471 of 2008(W)


1. P.I.SADANANDAN NAIR, JUNIOR
                      ...  Petitioner

                        Vs



1. STATE OF KERALA, REPRESENTED BY ITS
                       ...       Respondent

2. THE DIRECTOR OF COLLEGIATE EDUCATION,

3. SHAHUL HAMEED, JUNIOR SUPERINTENDENT,

                For Petitioner  :SRI.BABU JOSEPH KURUVATHAZHA

                For Respondent  : No Appearance

The Hon'ble MR. Justice ANTONY DOMINIC

 Dated :02/12/2008

 O R D E R
                     ANTONY DOMINIC, J

    -----------------------------------------------------------
                    W.P.(C).No.35471/2008
    -----------------------------------------------------------
          Dated this the 2nd day of December, 2008


                           JUDGMENT

Petitioner submits that he commenced service as LDC on 28.10.1983 and the 3rd respondent on 2.12.1983. It is stated that in Ext.P1 seniority list of LDC, in Ext.P4 provisional seniority list of UDC and in Ext.P5 provisional seniority list of Head Clerk, the petitioner was senior to the 3rd respondent. However, in Ext.P6, seniority in the cadre of UDC was reassigned and the 3rd respondent has been assigned seniority over the petitioner. According to the petitioner, this is erroneous and therefore he has filed Exts.P8 and P9 before the 2nd respondent.

In this writ petition he seeks rectification of the seniority. If as stated by the petitioner, he has a grievance against the seniority that is assigned in favour of the 3rd 2 respondent, it is essentially for the 2nd respondent to deal with it. Now that the petitioner submits that he has approached the 2nd respondent by filing Exts.P8 and P9,I direct the second respondent to consider Exts.P8 and P9 if these representations have been received and are pending. This shall be done by the 2nd respondent with notice to the petitioner and the 3rd respondent, as expeditiously as possible and at any rate within 8 weeks from the date of production of a copy of the judgment.

Petitioner shall produce a copy of the judgment along with a copy of the writ petition before the 2nd respondent for compliance.

Writ Petition is disposed of as above.

ANTONY DOMINIC JUDGE vi.

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