SANTHOSH T.G. Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE petitioner is working as a Nursing Assistant Gr.II in the District Ayurveda Hospital, Malappuram. The petitioner claims promotion as Pharmacist Gr.II, which according to the petitioner, the petitioner is entitled to, in view of Rule 13A (I) (b) of the Kerala State and Subordinate Service Rules. The petitioner therefore seeks the following reliefs:

(2.) I have heard the learned Government Pleader also.

(3.) IN the above circumstances, this writ petition is also disposed of in terms of that judgment.