C RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners belong to the category of ministerial staff in the Social Welfare Department of the Government of Kerala. THEy are aggrieved by Ext. P3 Special Rules for the Kerala Social Welfare Service and Ext. P4 Special Rules for the Kerala Social Welfare Subordinate Service. According to the petitioners, the said Special Rules are unconstitutional to the extent they do not provide for any promotional avenues for male ministerial staff in the Department. Airing their grievances, they have filed Ext. P5 representation before the 1st respondent. For the present, they would be satisfied with a direction to the 1st respondent to consider and pass orders on Ext. P5 expeditiously.

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