UNNIKRISHNAN P Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in this writ petition entered Government service after putting in prior military service. For the purpose of granting 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.P2 and P3 judgments of this Court as also Ext.P4 order passed pursuant to those judgments. In the above circumstances, petitioners 1 to 15 have filed Ext.P5 series of representations before the 3rd respondent and the 16th petitioner has filed Ext.P6 representation before the 2nd respondent. The petitioners seek a direction to respondents 2 and 3 to consider and pass orders on those representations in the light of Exts.P2 and P3 judgments and Ext.4 order passed pursuant to those judgments, 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 3rd respondent to consider and pass orders on Exts.P5 series of representations and the 2nd respondent to consider and pass orders on Ext.P6 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, respondents 2 and 3 shall consider the applicability of Exts.P2 and P3 judgments as also Ext.P4 order to the facts of the petitioners' case.