DIMPLE JOSHY Vs. STATE OF KERALA

JUDGEMENT

(1.) Being aggrieved by the denial of appointment of petitioner from 8/6/2009 to 31/5/2010 on the scale of pay basis, the petitioner is stated to have preferred a revision petition before the 1st respondent invoking Rule 92 of the KER. The petitioner states that when no action was taken on Exhibit-P3, the petitioner has submitted Exhibit-P4 reminder as well. It is in the afore circumstances that the petitioner is before this Court seeking directions.

(2.) Sri. Muhamood, the learned counsel appearing for the petitioner submitted that the limited request of the petitioner is for issuance of directions to the 1st respondent to consider and pass orders on Ext.P3 revision petition in the light of the judgment of the Apex Court in State of Kerala v. Sneha Cherian [2013 (1) KLT 775 (SC)].

(3.) I have heard Sri. Bijoy Chandran, the learned Senior Government Pleader as well.