N P MADHUSOODANAN Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioners are employees of the respondent company. According to them, their promotions are over due. At the same time, their juniors were placed above the petitioners and they are getting higher pay and higher positions, is the allegation of the petitioners. They have, therefore, filed Exts.P3, P4 and P5 representations before the 1st respondent. The petitioners seek a direction to the 1st respondent to consider and pass orders on Exts.P3, P4 and P5 representations expeditiously.

(2.) I have heard the learned standing counsel appearing for the respondents also.

(3.) Having heard both sides, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Exts.P3, P4 and P5, as expeditiously as possible, at any rate, within two months from the date of receipt of a certified copy of this judgment, after affording an opportunity of being heard to the petitioners. If the 1st respondent decides to give any relief to the petitioners on Exts.P3, P4 and P5, any other persons who may be affected by such decision shall also be afforded an opportunity of being heard.