S MOHANDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is a Section Officer in the General Administration Department (Co-operation). The petitioner submits that as a member of the scheduled caste community, he is entitled to the benefit of Rule 13A(1)(a) of the Kerala State and Subordinate Service Rules. Despite repeated representations in that regard, the petitioner's claim under Rule 13A has not been considered, is the grievance of the petitioner in this writ petition. The petitioner has submitted Exts.P3 and P10 representations before the 1st respondent. The petitioner seeks a direction to the 1st respondent to consider and pass orders on Exts.P3 and P10 expeditiously.

(2.) I have heard the learned Government Pleader also. Having heard the learned Government Pleader also, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Exts.P3 and P10 as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner. The petitioner shall be free to rely on Ext. P9 in support of his contentions, the applicability of which shall also be considered by the 1st respondent while disposing of Exts.P 3 and 10.