AJAYA GHOSH K C Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners in this writ petition entered Government service after putting in prior military service. For the purpose of granting higher grade, they want the military service also to be taken into account. According to them, they are so entitled to, in view of Exts.P7 to P9 judgments of this Court as also Exts.P10, P14 and P15 orders passed pursuant to those judgments. In the above circumstances, the petitioners have filed Ext.P16 series of representations before the 2nd respondent. THE petitioners seek a direction to the 2nd respondent to consider and pass orders on those representations in the light of Exts.P7 to P9 judgments and the orders passed pursuant to those judgments, expeditiously.

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