K KASILINGAM Vs. CHIEF SECURITY COMMISSIONER

JUDGEMENT

(1.) IN compliance with Exts.P1 and P2 judgments of this Court the petitioner and others were appointed as ASI PF in Railway Protection Force on 06.05.2006. According to the petitioners they are entitled to get their seniority finalized with effect from 2001 along with the promotees. Sri.Alexander Thomas takes notice on behalf of respondents. I do not propose to consider the merits of the grounds raised. Ext.P3 representation has been submitted by the petitioners before the respondent. It is only appropriate that the respondent takes a decision on the same.

(2.) THE Writ Petition will stand disposed of with the following directions: THE respondent will take up Ext.P3, consider the same in the light of the various grounds raised in the Writ Petition and documents placed on record by the petitioners and hear the petitioners and take a decision. THE decision as directed above will be taken by the respondent at their earliest and at any rate within three months of receiving a copy of this judgment together with copy of this Writ Petition. THE petitioners shall produce the copy of the Writ Petition along with the copy of the judgment.