VENUNATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a Cook working in the District Ayurveda Hospital, Valavennur, Malappuram District, having entered service on 18.9.2008. According to the petitioner, as per the old special rules existing as on the date of occurrence of vacancy, the petitioner was entitled to promotion as Attender Gr.II. But subsequent to the occurrence of vacancy, new special rules have been introduced. THE petitioner submits that the petitioner is entitled to promotion in accordance with the old special rules. Seeking this relief, the petitioner has filed Ext.P3 representation before the second respondent. THE petitioner seeks a direction to the second respondent to consider and pass orders on Ext.P3 expeditiously.

(2.) I have heard the learned Government Pleader also. Having heard both sides, I dispose of this writ petition with a direction to the second respondent to consider and pass orders on Ext.P3 as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner.