P C HARIHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE request of the petitioner for category change from the post of Plumber is rejected as per Ext.P16 and hence the writ petition. According to the petitioner, he is qualified to get category change to the post of Telephone Operator. THE reason stated in Ext.P16 is that the petitioner is a qualified Plumber and his service cannot be spared for any other purpose. According to the petitioner, there are three other Plumbers and two plumbing assistants in the Kerala House. It is also submitted that juniors to the petitioner in the other categories have been given category change as can be seen from Exts.P10 and P11. Yet another reason stated in the impugned order is that the post of Telephone Operator is not a promotion post of Plumber. Petitioner did not request for promotion. His request is for a category change. THErefore, that reason is totally irrelevant as far as the issue in question is concerned. THEre is no counter affidavit. I quash Ext.P16. THEre will be a direction to the second respondent to consider the request of the petitioner afresh for category change and pass appropriate orders in accordance with law in the matter, taking note of the submissions made by the petitioner, some of which are referred to in this judgment, with notice to the petitioner, within two months from the date of production of a copy of the judgment. THE writ petition is disposed of as above.