BINDU. K. ATHMAJAN Vs. THE DISTRICT SUPPLY OFFICER

JUDGEMENT

(1.) ACCORDING to the Petitioner, Respondent invited application for appointment of ARD 15 at Kollappally Market Junction in Ward No. VIII of Kadanadu Panchayat in Meenachil Taluk of Kottayam District. It is stated that on receipt of the application, interview was held on 28.7.2010. The complaint in the writ petition is despite the above, selection has not been finalised and appointment has not been made. On this basis, Petitioner seeks an order directing the Respondent to make appointments in furtherance to Ext.P1 notification and Ext.P2 interview call letter.

(2.) IF as stated by the Petitioner,pursuant to Exts.P1 and P2 interview was held on 28.7.2010, there is no reason why the same shall not be finalised. Therefore I direct that on the production of a copy of this judgment along with a copy of the writ petition, Respondent will pass final orders in the matter. This the Respondent shall do, as expeditiously as possible, at any rate within four weeks of production of a copy of this judgment along with a copy of the writ petition.