B K JAYACHANDRAN Vs. REGISTRAR

JUDGEMENT

(1.) THE petitioner, Professor in the Department of Plantation Crops & Spices, College of Agriculture, Vellayani, submitted Ext.P2 representation dated 17.9.2010 to the respondents stating his grievances regarding denial of increment, anomaly in the re-fixation of pay on promotion, etc. THE grievance of the petitioner is that Ext.P2 is not disposed of so far. It is submitted by the learned counsel for the petitioner that there may be a direction to the first respondent to dispose of Ext.P2 representation, after affording an opportunity of being heard to the petitioner.

(2.) IN the facts and circumstances of the case, the Writ Petition is disposed of directing the first respondent to dispose of Ext.P2 representation dated 17.9.2010 submitted by the petitioner, as expeditiously as possible and, at any rate, within a period of six weeks from the date of receipt of a copy of the judgment, after affording an opportunity of being heard to the petitioner.