T RADHA Vs. DIRECTOR OF PANCHAYATH

JUDGEMENT

(1.) The petitioner has produced Ext.P5 which is copy of a representation dt.20.11.06 submitted by the petitioner before the Director of Panchayats. The prayer No.(e) in the Writ Petition reads as follows:

(2.) Heard Sri. T.M.Chandran, learned counsel for the petitioner as well as Sri.P. Nandakumar, learned Government Pleader. Mr.Chandran submits that vacancies are likely to arise in the post of Junior Superintendents in the office of the Deputy Director of Panchayats in the near future in Chelakkara, Vallathole Nagar, Wadakkanchery (Trichur District) Grama Panchayats or any other Grama Panchayat within a distance of 20-30 KM from the house of the petitioner.

(3.) Having regard to the above submission the Writ Petition will stand disposed of with the following directions: The respondent will take up Ext.P5 hear the petitioner bestowing as much sympathy as it deserves and pass an order considering the requests of the petitioner to have a posting in a place which is as near to her place of residence as possible. The decision as directed above will be taken by the respondent at his earliest and at any rate within six weeks of receiving a copy of this judgment.