PHILOMINA MATHEW Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) THIS is the second round of litigation that the petitioner is pursuing before this Court. Earlier, the petitioner had approached this Court by filing W.P.(C)No.15990/2010 seeking for a declaration that the petitioner is entitled to service benefits including arrears of pay when she was promoted to the category of Selection Grade Lecturer taking also into account the service put in by her outside the State. When the matter was taken up for final hearing on 19.2.2014, the petitioner sought to pursue the matter before the first respondent therein (who is the third respondent herein) by filing a detailed representation for the redressal of the grievance. Accordingly, the said writ petition was disposed of permitting the petitioner to withdraw the writ petition with liberty to the petitioner.

(2.) LEARNED counsel for the petitioner submits that Ext.P4 representation is pending consideration before the third respondent and a direction may be issued to the third respondent to consider Ext.P4 and finalise the same in accordance with law without any further delay.

(3.) HEARD the learned Government Pleader who points out that the grievance of the petitioner as narrated in Ext.P3 judgment is something different from Ext.P4 representation. 4. In the facts and circumstances of the case, this Court does not find it necessary to go into the merit of the case. The third respondent is directed to consider and pass appropriate orders on Ext.P4 representation, after hearing both the sides, in accordance with law, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment. Petitioner shall produce a copy of this judgment along with a copy of the writ petition before the third respondent for further steps. Writ petition is disposed of.