C K ACHAN KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has filed this writ petition complaining that he was not granted promotion on the due date, but only belatedly. According to the petitioner, the petitioner is entitled to promotion with effect from an anterior date. During the pendency of the writ petition, the petitioner claims that, Ext.P12 order has been passed in his favour. THErefore, the petitioner has submitted Ext.P13 representation in the matter on the basis of Ext.P12 order, before the first respondent. THE petitioner seeks a direction to the first respondent to consider and pass orders on Ext.P13 expeditiously.

(2.) I have heard the learned counsel for the respondents also. Having heard both sides, I dispose of this writ petition with a direction to the first respondent to consider and pass orders on Ext.P13 as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to all concerned.