K T JANARDANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner retired from service on 3.3.2010. According to the petitioner, he has already completed 23 years of service. He is entitled to three higher grade promotions in the post of Second Grade Draftsman, is his contention. He was given the first and second higher grade promotions. According to the petitioner, he has completed 23 years of service on 1.7.2006 and therefore he is entitled to the third higher grade time bound promotion also, which was not given to the petitioner. THE petitioner also seeks revision of his retirement benefits based on the grant of third higher grade as well. THE petitioner submits that he has filed Ext. P4 representation in this regard. THE petitioner seeks a direction to the 2nd respondent to consider and pass orders on Ext. P4 expeditiously.

(2.) I have heard the learned Government Pleader also. After hearing both sides, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext. P4 as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner.