THANKAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is working as Joint Block Development Officer in the Rural Development Department. He has approached this Court seeking the following reliefs: issue a writ in the nature of mandamus or order directing the respondents to promote the petitioner to the post of Block Development Officer, forthwith.

(2.) He has already filed Ext.P1 representation before the second respondent requesting to grant the same relief.

(3.) Heard the counsel for the petitioner and Government Pleader for the respondents.