V K RAJU Vs. REGISTRAR KERALA AGRICULTURAL

JUDGEMENT

(1.) The petitioner is aggrieved by the Revised Pay/Leave Salary Slip dated 11.8.2010 (Ext.P1) issued by the second respondent. The petitioner raised his objections to Ext.P1 in Ext.P2 representation dated 5.10.2010. The only relief which the petitioner prays for is to issue a direction to the first respondent to consider and pass orders on Ext.P2 representation.

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the respondents. The learned Standing Counsel submitted that Ext.P2 representation was received by the first respondent only a week before.

(3.) In the facts and circumstances of the case, there will be a direction to the first respondent to consider and dispose of Ext.P2 representation dated 5.10.2010 submitted by the petitioner, as expeditiously as possible and, at any rate, within a period of two months from the date of receipt of a copy of the judgment, after affording an opportunity of being heard to the petitioner. The Writ Petition is disposed of as above.