K.P.MANOHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is working as an Executive Officer under the Malabar Devaswom Board. The relief claimed by him is a direction, commanding the respondents to promote him as Executive Officer- A Grade taking into consideration of his length of service.

(2.) HEARD the learned counsel appearing for the petitioner, learned Govt. pleader appearing for the 1st respondent and the learned standing counsel appearing for the 2nd respondent.

(3.) IN the result, the petitioner is free to make a detailed representation incorporating all his grievances to be submitted before the 2nd respondent, Commissioner, Malabar Devaswom Board, within a period of 3 weeks from today. If such a representation is submitted by the petitioner, the 2nd respondent, Commissioner, Malabar Devaswom Board, shall consider and dispose of the same on merits within a period of three months from the date of receipt of that representation. Needless to say that the 2nd respondent shall afford an opportunity of being heard to the petitioner before disposing of that representation.