CHACKO M M Vs. STATE OF KERALA

JUDGEMENT

(1.) The grievance of the petitioner in this writ petition is that the petitioner has not been considered for promotion to the post of Assistant Sub Inspector of Police on the ground that the petitioner's service book has not been forwarded to the Departmental Promotion Committee along with his confidential records and that he was on leave without allowance for some time. According to the petitioner, he cannot be overlooked for promotion on those grounds. The petitioner therefore filed Ext. P6 representation before the 2nd respondent. For the present, the petitioner would be satisfied with a direction to the 2nd respondent to consider and pass orders on Ext. P6 expeditiously.

(2.) I have heard the learned Government Pleader also.

(3.) Having heard both sides, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext. P6 as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment.