JAMSHID MON C Vs. STATE OF KERALA

JUDGEMENT

(1.) Even though there are various allegations and assertions in this writ petition, it is conceded by the petitioner that he has already invoked his alternate statutory remedy, by approaching the State of Kerala through Ext.P8 Revision Petition. The petitioner, therefore, prays that the competent Secretary of the Government be directed to be take up Ext.P8 and dispose of the same at the earliest adverting to Exts.P6 and P7 staff fixation orders.

(2.) Shri.Unnikrishna Kaimal, learned Government Pleader appearing on behalf of the official respondents, submitted that there is no legal impediment in Ext.P8 Revision Petition being take up and disposed of; but prayed that this Court may not make any affirmative declaration as to the entitlement of the petitioner to any relief and leave it to be decided by the competent Authority, in terms of law.