ARAVIND S Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a graduate in Polymer Chemistry and is working as Agricultural Assistant Gr.II under the second respondent. THE petitioner aspires for appointment by transfer to the post of Scientific Assistant for which the prescribed qualification is B.Sc degree in Chemistry. According to the petitioner, as is evidenced by Exts.P5 and P9, for this purpose, the degree in Polymer Chemistry is equivalent to the degree in Chemistry itself. THErefore, according to the petitioner, the petitioner is qualified to be considered for by transfer appointment to the post of Scientific Assistant. Seeking this benefit, the petitioner has filed Ext.P12 representation before the first respondent. THE petitioner seeks a direction to the first respondent to consider and pass orders on Ext.P12 as expeditiously as possible, in the light of Exts.P5 and P9.

(2.) HAVING heard the learned Government Pleader also, I dispose of this writ petition with a direction to the first respondent to take a decision on Ext.P12 as expeditiously as possible, at any rate, before the appointment by transfer to the post of Scientific Assistant is finalised, after affording an opportunity of being heard to the petitioner. It would be open to the petitioner to rely on Exts.P5 and P9, the applicability of which shall also be considered by the first respondent while disposing of Ext.P12.