MARTIN K MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard counsel for the petitioner and Govt. Pleader for the respondents.

(2.) The petitioner is working as Superintendent of Police, Crime Branch C.I.D. He has filed Ext.P4 representation before the first respondent requesting to allow him to continue in service beyond 31st of this month which is the normal date of his retirement on superannuation. The petitioner has stated that in similar circumstances viz., to enable persons who are likely to be considered for conferment of IPS, Government had permitted such incumbents to continue in service beyond the date of their superannuation and it will only be just and proper that such benefit is granted to the petitioner also.

(3.) As the petitioner, as matters stand now, is due to retire from service on 31.10.2006 this writ petition is disposed of directing the first respondent to consider the request made by the petitioner in Ext.P4 as expeditiously as possible. A copy of the judgment shall be produced by the petitioner before the first respondent as early as possible to comply with the order of this Court.