VISWAKUMAR APPUKUTTAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) HAVING regard to the grounds raised in the Writ Petition and submissions of Sri.Tonny George Kannanthanam, learned counsel for the petitioner and those of Sri.P.Nandakumar, learned Government Pleader who takes notice on behalf of respondents and having considered the various documents placed on record, I am of the view that the Government is bound to take a decision on the question of regularization of the petitioner's period of service as indicated in Ext.P5 immediately. Accordingly the Writ Petition will stand disposed of with the following directions:

(2.) THE 1st respondent will take a decision on the question of regularization of the period of petitioner's absence and pass orders consequential to Ext.P5 taking into account all relevant materials including the rule as amended by Ext.P7 Gazatte. This, the 1st respondent will do at their earliest and at any rate within six weeks of receiving a copy of this judgment. THE petitioner is directed to forward the copy of the Writ Petition also to the Government so as to enable the Government to comply with the above directions.