K ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is presently working in the post of Joint Food Safety Commissioner (Admn. & Legal) in the rank of Law Officer (PFA) in the Commissionerate of Food Safety. According to the petitioner, the said post is an isolated post having no promotion avenues including higher grade promotion, except 8 years' time bound higher grade promotion. THE petitioner submits that this situation can be remedied if the post is integrated in the Law Department of Government Secretariat, seeking consideration of which he has filed Ext.P2 representation before the second respondent while considering the next pay revision of Government employees. THE petitioner seeks a direction to the second respondent to consider that representation also while making recommendations for pay revision of the employees of the Government of Kerala.

(2.) I have heard the learned Government Pleader also. In the facts and circumstances of the case, I dispose of this writ petition directing the second respondent to consider Ext.P2 representation also on its merits, while making recommendations to the Government of Kerala regarding pay revision of the employees of the Government of Kerala.