JAYAKUMAR A Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are working as Driver Head Constables, Driver Police Constables and Police Constables. THEir claim is that military services rendered by them should be reckoned for grant of Higher Grade. THEy are relying on Exts.P7 to P9 judgments of this Court, where according to them, similar claim has been upheld by this Court. It is also their contention that by Ext.P10 order, the respondents have implemented the directions of this Court in the judgments referred to above and extended the benefits to the petitioners therein. Claiming such benefit, representations have been made by the petitioners herein and orders thereon have not been passed. It is in these circumstances, these writ petitions have been filed.

(2.) HAVING regard to the above, these writ petitions are disposed of directing disposal of the representations in the manner as directed hereunder.