REMA P T Vs. TAHSILDAR THALASSERY TALUK

JUDGEMENT

(1.) The petitioners are part time casual sweepers working in various village offices under the 1st respondent-Tahsildar, Thalassery Taluk. They have certain grievances regarding payment of salary. According to them, they are also entitled to have service book opened in their names. Detailing their grievances, the petitioners have filed Exts.P8 to P8(o) representations before the 1st respondent. The petitioners seek expeditious disposal of those representations.

(2.) The learned Government Pleader points out that the Tahsildar has no powers to decide the question raised by the petitioners and only the 3rd respondent can.

(3.) Having heard both sides, I dispose of this writ petition with the following directions: The 1st respondent shall forward Exts.P8 to P8(o) representations to the 3rd respondent within two weeks from the date of receipt of a copy of this judgment. The 3rd respondent shall consider and pass orders on Exts.P8 to P8(o) representations, after affording an opportunity of being heard to a representative of the petitioners, as expeditiously as possible, at any rate, within three months from the date of receipt of Exts.P8 to P8(o) representations from the 1st respondent. The petitioners shall produce a certified copy of this judgment before respondents 1 and 3 for compliance.