A SHEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) IT is stated that the petitioner is working as Part-time Casual Sweeper under the Conservator of Forests, Northern Circle, Kannur District. Documents produced as Exts. P2 and P3 would show that particulars relating to the nature of the Part-time Casual Sweeper post have already been collected by the 3rd respondent for onward transmission to the 1st respondent which is the authority to take final decision regarding the sanction of posts and regularisation of the service of the incumbent holding that post. The petitioner had filed Ext. P1 representation requesting to grant her the benefit of regularisation.

(2.) HAVING heard counsel for the petitioner and Govt. Pleader for the respondents, I feel that Exts. P1 to P3 will have to be looked into by the Government and appropriate decision taken in terms of Govt. Order dated 25-11-2005. The writ petition is therefore disposed of directing the 2nd respondent to forward Exts. P2 and P3 as also his remarks on the subject for the consideration of the 1st respondent. This shall be done within three weeks. On receipt of the relevant papers from the 2nd respondent the Government shall pass appropriate orders within six weeks thereafter. The petitioner shall produce a copy of the judgment along with a copy of the writ petition before the respondents for appropriate action.