K. VIDYASAGARAN Vs. THE STATE OF KERALA,

JUDGEMENT

(1.) THE Petitioner is working as an Associate Professor in the Department of Forest Management and Utilisation, College of Forestry under the Kerala Agricultural University. The Petitioner seeks for a declaration that in view of Clause 2 of Ext.P4 order the period from 01/01/1986 to 31/12/1987 for undergoing in -service training sponsored by the third Respondent University, as qualifying service for career advancement promotion.

(2.) AFTER the filing of the writ petition, the Petitioner has filed I.A. No. 2639/2011 wherein Exts.P7 and P8 have been produced. Ext.P7 is the further request which has not been considered so far, according to the Petitioner. The Petitioner, therefore, submitted Ext.P8 complaint before the Redressal Committee through proper channel. The learned Counsel for the Petitioner prayed that a direction may be issued to the Redressal Committee to take a decision after considering the merits of the claim. In the light of the fact that the Petitioner has already approached the Redressal Committee, this Court is not considering anything on the merits of the matter. Therefore, there will be a direction to the University to place Ext.P8 complaint before the Redressal Committee and the Committee will take appropriate decision in terms of the relevant orders and the U.G.C Scheme within a period of two months.