SINY Vs. COMMISSIONER OF CIVIL SUPPLIES AND ORS

JUDGEMENT

(1.) Petitioner has been appointed as ARD 6 of Chavakkad. Petitioner is attached to AWD 6 of Chavakkad. In WP(C) No. 36470/10, what the Petitioner prays for is a direction to the authorities to conclude the steps for regular appointment of AWD 6 of Chavakkad.

(2.) Learned Government Pleader submits that based on the Apex Court judgment and the Wadhwa Committee report, Respondents have already initiated action for making regular appointment. It is stated that they will be ascertaining the willingness of Kerala State Civil Supplies corporation to be the wholesale distributor and that in the event of their unwillingness; steps will be taken for inviting applications to make appointment on regualr basis.

(3.) Now that such a statement has been made by the learned Government Pleader, directing that expeditious steps in the above direction shall be initiated by the authorities, WP(C) No. 36470/10 is closed.