V.K. SHEEJA, SPECIAL VILLAGE OFFICER Vs. THE COMMISSIONER OF LAND REVENUE AND THE ADDITIONAL COMMISSIONER OF LAND

JUDGEMENT

(1.) EXT .P4 is the provisional seniority list of UDC/SVO for the period from 01/11/1998 to 30/06/2004. The petitioner complains that despite her entitlement to be included in the provisional seniority list, her name was not included. It is stated that although, she has filed Ext.P5 objections seeking inclusion in Ext.P4, orders have not been passed thereon. It is stated that while the matter is pending as above, as per Ext.P6, promotions are being effected on the basis of Ext.P4. It is stated that she claimed promotion by filing Ext.P8 before the 1st respondent and Ext.P8 is also not considered. It is in these circumstances this writ petition has been filed.

(2.) GOING by the submissions made the learned Counsel for the petitioner, it is evident that the claim of the petitioner for promotion to the higher post was allegedly overlooked for the reason that her name was not included in Ext.P4 provisional seniority list. Therefore, at the first instance what is required is that Ext.P5 filed by he petitioner before the 2nd respondent should be considered and if the claim of the petitioner is found to be of substance, necessary modifications to Ext.P4 will have to be made. Therefore, I direct the 2nd respondent to consider Ext.P5 and pass orders thereon as above. This the 2nd respondent shall do as expeditiously as possible, at any rate, within four weeks of production of a copy of this judgment.

(3.) THE petitioner shall produce a copy of the judgment along with a copy of this writ petition, and supplementary representations before respondents 1 & 2 for compliance.