SUBHADRA SOMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a casual Part-Time Sweeper working in the Taluk Industries Office, Muvattupuzha for the last 18 years. According to the petitioner, pursuant to a judgment of this court, the Government has issued Ext.P3 Government order, as per which the petitioner is entitled to regularisation in service. THE petitioner points out that, by Ext.P7, the General Manager, District Industries Centre, Kochi, has forwarded the application for creation of the post of Part-time Sweeper in Taluk Industries Office, Muvattupuzha to the Director of Industries and Commerce Thiruvananthapuram, who has to forward the same to the Government who has to take a decision on the question of creation of the post in accordance with Ext.P3 Government order. THE petitioner therefore seeks a direction to the 2nd & 1st respondents to take appropriate steps in the matter expeditiously.

(2.) I have heard the learned Government Pleader also. Having heard both sides, I dispose of this writ petition with the following directions: The 2nd respondent shall forward Ext.P5 application received from the 3rd respondent as per Ext.P7, to the 1st respondent within two weeks from the date of receipt of a copy of this judgment. The 1st respondent shall take a final decision thereon as expeditiously as possible, at any rate within a period of two months from the date of receipt of Ext.P7 along with Ext.P5 application from the 2nd respondent.