K RAJENDRA BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a Deputy Secretary (Law) working in the Collectorate, Idukki. He has only 2 years to retire from service. THE petitioner hails from Thiruvananthapuram. THE petitioner aspires for a transfer to Thiruvananthapuram during the balance period of his service. According to the petitioner, when there were 2 vacancies of Deputy Secretary in the Law Department of the Government Secretariat, although the petitioner submitted representations, juniors to the petitioner have been preferred for accommodation in those vacancies. THE petitioner has filed Ext. P1 representation in this regard before the 1st respondent. THE petitioner now confines the relief for a direction to the 1st respondent to consider ad pass orders on Ext. P1 expeditiously.

(2.) HAVING heard the learned Government Pleader also, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Ext. P1 as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner.