MANIKANDAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are stated to be working as Office Assistants in the various Courts of the Chief Judicial Magistrate and Courts of First Class Magistrate in the State of Kerala. They have approached this Court seeking various reliefs, but when this matter was called today, their learned counsel, Sri.M.R.Sasi, submitted that his clients will be satisfied if a direction is issued to the 2nd respondent - Registrar (Subordinate Judiciary) to consider their representation, namely Exts.P3 to P3(q), wherein, they have sought for amendment to the special Rules to earmark 40% of the posts of LD Clerk for promotion from Office Assistants in the Kerala Judicial Magistrate Subordinate service, within a time frame to be fixed by this Court.

(2.) The learned counsel for the petitioners submits that his clients are confident that if Exts.P3 to P3(q) are properly considered and disposed of, they will obtain the reliefs that have been prayed for.

(3.) Taking note of the afore submissions and since the petitioners make a very limited plea as afore, I order this writ petition and direct the 2 nd respondent to immediately take up Exts.P3 to P3(q) representation of the petitioners and dispose of the same, after affording an opportunity of being heard to the petitioners 1 and 2 (as suggested by Sri.M.R.Sasi, learned counsel) - either either physically or through video conferencing, leading to an appropriate order thereon, as expeditiously as is possible but not later than three months from the date of receipt of a copy of this judgment.