M G SASIDHARAN Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) PETITIONER who is stated to be an ex-serviceman was re-employed as a Group D Chowkidar in the office of respondent No.2 in the year 2002. He was promoted as clerk/typist in January 2006 and consequently he was liable to be sent out of Thrissur where he had been working. At that stage the petitioner submitted a written request informing the authority concerned that he was prepared to relinquish his promotion if he was allowed to continue at Thrissur. Pursuant to the request made by him, he was allowed to continue in Thrissur as Chowkidar and he is continuing as such till today.

(2.) IT is contended by the petitioner that no formal order on the written request made by him to allow him to continue at Thrissur after relinquishing promotion was passed by the authority. In other words, the contention is that the relinquishment as such has not come into force. IT is now contended by the petitioner that there is a vacancy in the post of Typist/Clerk in Thrissur itself and in view of the fact that his relinquishment has not come into force, he is liable to be promoted and accommodated at Thrissur as Clerk/Typist. The grievance of the petitioner is that though he had submitted Ext.P8 representation seeking appropriate orders on his request to promote him as Clerk/Typist and accommodate him at Thrissur, no orders have been passed till today.