P NIRMALA Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE petitioner is a casual part time sweeper in the Water Resources Department of the Government of Kerala. She seeks regularisation in service in accordance with Ext.P6 Government order. Seeking the said relief, the petitioner has filed Ext.P2 petition before the 1st respondent. THE petitioner seeks a direction to the 1st respondent to consider and pass orders on Ext.P2 in the light of Ext.P6 Government order, expeditiously.

(2.) THE learned Government Pleader submits that the 1st respondent cannot consider the same insofar as the Government is the authority competent to take a decision in respect thereof.