SHAHUL HAMEED M Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a Village Assistant, has filed this writ petition seeking the following reliefs:

(2.) Ext.P5 is an order, whereby the grade promotions granted to the petitioner has been cancelled and the excess amount allegedly drawn by the petitioner has been ordered to be recovered. The petitioner now submits that the petitioner has filed Ext.P6 representation in the matter before the second respondent and for the present, the petitioner would be satisfied with a direction to the second respondent to consider and pass orders on Ext.P6 expeditiously. The petitioner further submits that the petitioner is constrained to seek this prayer because it would take considerable time for hearing and disposing of the writ petition and the petitioner is due to retire on 31.3.2011.

(3.) Having heard the learned Government Pleader also, I dispose of this writ petition with a direction to the second 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, after affording an opportunity of being heard to the petitioner. I direct the second respondent to see that the time limit is strictly complied with, in so far as the petitioner is due to retire on 31.3.2011. The interim order passed in this case would continue to be in force till disposal of Ext.P6.