T K SUSEELAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN due compliance of the order passed by this Court vide Ext. P3 judgment dated 18-7-2006 the Chief Engineer disposed of the representation of the petitioner on 15-9-2006. The petitioner feels aggrieved by the order passed by the Chief Engineer and has chosen to approach the Government for the redressal of his grievance. He has filed Ext. P9 representation on 9-10-2006. Counsel for the petitioner submits, in the light of the contentions raised in Ext. P9, that this Court may direct the 1st respondent to consider the representation expeditiously and pass orders.

(2.) HAVING heard counsel for the petitioner and Govt. Pleader for the respondents, I am inclined to dispose of the writ petition directing the 1st respondent to pass orders on Ext. P9 within one month on the petitioner producing a copy of this judgment before the 1st respondent. Ordered accordingly.