K.S.RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court seeking various directions, but primarily that Exts.P5, P8 and P14 be quashed and respondents 2 and 3 be directed to assign seniority to the 4th respondent in the post of Deputy General Manager only with effect from 06.03.2013; and thus, consequently modify the marks secured by him for length of seniority in the said post and grant him promotion in the post of General Manager.

(2.) When this matter was considered by this Court on an earlier occasion, it was submitted by Smt.Dhanya P. Asokan, learned Standing Counsel for respondents 2 and 3, that since the petitioner has already preferred Ext.P9 appeal, the same will be considered by the Board of Directors of the Company and necessary orders issued to the petitioner.

(3.) Today Smt.Dhanya P. Asokan submits that the minutes of the meeting of the Board considering the appeal of the petitioner has been placed on record and that the resultant order reject his appeal. She says that, therefore, no further orders may be issued in this Writ Petition.