JINCY CHACKO Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner seeks inter-departmental transfer from the Water Appellate Authority to the Consumer Disputes Redressal Forum, Wayanad. For that purpose, the petitioner has filed Ext.P5 application. The petitioner seeks a direction to the additional 7th respondent to consider and pass orders on Ext.P5 expeditiously.

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

(3.) Having heard both sides, I dispose of this writ petition with a direction to the 7th respondent to consider and pass orders on Ext.P5, as expeditiously as possible, at any rate, within two months from the date of receipt of a certified copy of this judgment. The petitioner shall forward a copy of the writ petition along with a certified copy of this judgment before the 7th respondent for compliance.