LAWS(KER)-2010-11-250

V P VIJAYAN Vs. DIRECTOR OF CIVIL SUPPLIES

Decided On November 10, 2010
V.P.VIJAYAN, RATIONING INSPECTOR Appellant
V/S
DIRECTOR OF CIVIL SUPPLIES Respondents

JUDGEMENT

(1.) THE petitioner is a Rationing Inspector in the Department of Civil Supplies of the Government of Kerala.

(2.) ACCORDING to him, he has already worked on deputation to the Civil Supplies Corporation during 27.06.1994 to 05.07.1999 and 31.11.2002 to 08.01.2008. Therefore according to the petitioner, he is not liable to be again deputed to the Civil Supplies Corporation based on seniority. But presently Ext.P5 seniority list has been published wherein the petitioner has been arrayed as serial No.48 therein and on that basis he has been directed to be deputed to the Civil Supplies Corporation again. ACCORDING to the petitioner, if the petitioner's seniority had been correctly assessed, the petitioner would not have been the one to be deputed, but others. Detailing the grievances of the petitioner, the petitioner has already submitted Exts.P4 & P6 before the 1st respondent. Petitioner seeks a direction to the 1st respondent to consider and pass orders on Exts.P4 & P6 and also to keep in abeyance his deputation till orders are passed on Exts.P4 & P6.