LAWS(KER)-2010-9-570

NALINAKSHAN NAMBBIAR AND VENUGOPALAN V. Vs. THE SECRETARY TO GOVERNMENT AND THE DIRECTOR OF PRINTING DIRECTORATE

Decided On September 06, 2010
Nalinakshan Nambbiar And Venugopalan V. Appellant
V/S
The Secretary To Government And The Director Of Printing Directorate Respondents

JUDGEMENT

(1.) THERE are two posts of Senior Grade Computer at Government Press, Shornur. The petitioners' grievance is that one of the post is sought to be shifted to Thiruvananthapuram, which would adversely affect the petitioners' chances for being accommodated in that post at Shornur. The petitioners submit that against the same, they have filed Exts.P7 to P10 representations. The petitioners seek a direction to the 1st respondent to consider Exts.P7 to P10 representations expeditiously.

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