P T LATHA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners were originally employees of the ICMR Project in the 3rd respondent's office in 1982. In 1985, the ICMR informed the respondents to treat the petitioners as employees of the 3rd respondent. Thereafter, in 1991, the 3rd respondent absorbed the petitioners as their employees with effect from 1987. According to the petitioners, while doing so, the petitioners' service for the period from 1982 to 1987 has not been reckoned for their service benefits. Seeking this relief, the petitioners have filed Ext. P6 representation to the Minister for Health and Family Welfare. According to the petitioners, it has been forwarded to the 2nd respondent for appropriate action. The petitioners seek a direction to the 2nd respondent to consider and pass orders on Ext. P 6 expeditiously.

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

(3.) In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext. P6, after affording an opportunity of being heard to the petitioner, as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of this judgment. The petitioners shall forward a copy of the writ petition along with a certified copy of this judgment to the 2nd respondent for compliance.