VIJAYAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are police constables of the Kollam District. Their grievance in this writ petition is that they are not being permitted to write the eligibility test for promotion to the post of Head Constable. According to them, going by their seniority, they are entitled to be considered for such promotion. Detailing their grievances, the petitioners have filed Exts.P7 and P8 representations before the 3rd respondent. The petitioners seek a direction to the 3rd respondent to consider and pass orders on Exts. P7 and P8 expeditiously.

(2.) Having heard both sides, I dispose of this writ petition with the following directions:

(3.) The 3rd respondent shall consider and pass orders on Exts.P7 and P8 as expeditiously as possible, preferably before the next eligibility test for promotion to be conducted on 9.10.2010. If, for any reason, orders cannot be passed thereon before 9.10.2010, the 3rd respondent shall consider allowing the petitioners to write the eligibility test on 9.10.2010 provisionally subject to the decisions in Exts.P7 and P8.