HARIKUMAR B R Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners in these two writ petitions entered Government service after putting in prior military service. For the purpose of granting of higher grade they want the military service also to be taken into account. According to them, they are so entitled to, in view of Exts.P9 to P11 judgments of this court. In the above circumstances, the petitioners have filed Ext.P13 representation before the 2nd respondent. Petitioners seek a direction to the 2nd respondent to consider and pass orders on Ext.P13 representation in the light of Exts.P9 to P11 judgments and Ext.P12 order passed pursuant to those judgments expeditiously.

(2.) I have heard the learned Government Pleader also. 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.P13 representation as expeditiously as possible, at any rate within a period of two months from the date of receipt of a copy of this judgment. While passing orders, the 2nd respondent shall consider the applicability of Exts.P9 to P11 judgments and Ext.P12 order to the facts of the petitioners' case.