SHAMSUDEEN KUNJU Vs. DIRECTOR OF INSURANCE MEDICAL

JUDGEMENT

(1.) The petitioner joined as a Part Time Sweeper in the Insurance Medical Service Department of the Government of Kerala in 2002. Later on, he was promoted as Attender Grade II. On account of that promotion, the petitioner will have to retire at the age of 55. But had the petitioner continued as a Part Time Sweeper, he could have continued upto 70 years. Therefore, the petitioner filed a petition before the Government seeking reversion to the post of Part Time Sweeper and permission to continue till the age of 70 years. As directed by this Court in Ext.P1 judgment in W.P.(C).No.35708/2009, the request of the petitioner was considered along with those of others and Ext.P2 order was passed reverting the petitioner as Part Time Sweeper and granting permission to the 1st respondent allowing him to continue till he attains 70 years of age, subject to the conditions mentioned therein. Now the petitioner has to be given appropriate posting. The petitioner now submits that all others included in Ext.P2 have passed 55 years and the petitioner would attain only on 31.3.2011. He would submit that he is a heart patient and, therefore, he may be accommodated in the vacancy which has arisen at Mynagappally ESI Dispensary. Seeking this relief, the petitioner has filed Ext.P3 representation before the 2nd respondent. The petitioner seeks a direction to the 2nd respondent to consider and pass orders on Ext.P3 expeditiously.

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

(3.) In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext.P3, as expeditiously as possible, at any rate, within one month from the date of receipt of a certified copy of this judgment.