N.G. BALACHANDRAN NAIR Vs. STATE OF KERALA,

JUDGEMENT

(1.) The petitioner seeks for a direction to the 1st respondent to consider Exhibit P1 application for regularisation of service as driver.

(2.) The petitioner came into service as a driver (empanelled) through Employment Exchange in the year 1996. It is pointed out that even though there is a decision to regularise similarly placed persons having eight years of service, the petitioner's name has not been sponsored by the Government. In these circumstances, he has moved the 1st respondent by filing Exhibit P1 representation.

(3.) There will be a direction to the 1st respondent to consider Exhibit P1 after calling for appropriate reports from respondents 2 and 3 and after hearing the petitioner, within a period of three months from the date of receipt of a copy of this judgment. The petitioner will produce a copy of the Writ Petition along with a copy of this judgment for compliance.