R SUDARSANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are working as Head Constables Grade II in the Police Department of the Government of Kerala. THEy have filed this writ petition complaining of a mistake in their seniority which has crept into the seniority list prepared as early as in 1994. THE petitioners now seek a direction to consider Exts.P6 and P7 representations filed on 10.9.2009 in this regard. THEy have sought to explain the long delay of 16 years in seeking correction of the alleged mistake in paragraph 17 of the writ petition thus: