MATHEW K M Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners in this writ petition entered Government service after putting in prior military service. For the purpose of granting of higher grade, they want the military service also to be taken into account. According to them, they are so entitled to in view of Exts.P7 to P9 judgments of this Court. In the above circumstances, the petitioners have filed Exts.P14 and P15 representations before the 3rd respondent. THE petitioners seek a direction to the 3rd respondent to consider and pass orders on Exts.P14 and P15 representations in the light of Exts. P7 to P9 judgments and Ext. P10 order pursuant to those judgments, expeditiously.

(2.) I have heard the learned Government Pleader also. In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 3rd respondent to consider and pass orders on Exts.P14 and P15 representations, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment. While passing orders, the 3rd respondent shall consider the applicability of Exts.P7 to P9 judgments and Ext. P10 order to the facts of the petitioners' case.