RAJESH P.R. Vs. THE DISTRICT SUPPLY OFFICER

JUDGEMENT

(1.) PETITIONER submits that, in response to Ext.P1, he submitted application for appointment of ARD 124 at Kudayampady in Ward No. IX of Aymanam Panchayat in Kottayam District. In this writ petition, what he complains is the delay in finalising the proceedings in pursuance thereof.

(2.) I heard the learned Counsel for the Petitioner and also the learned Government Pleader in the matter. Having regard to the fact that proceedings for appointment of Authorised Retail Distributor have been initiated, it is necessary that further action should be finalised expeditiously. In that view of the matter, I direct the Respondent to finalise the selection process and appointment in pursuance to Ext.P1. This shall be done, as expeditiously as possible, at any rate within 2 months of production of a copy of this judgment along with a copy of this writ petition.