P AANDI Vs. DIRECTOR OF PANCHAYATHS

JUDGEMENT

(1.) The petitioner is working as a full time contingent sweeper in Wadakkancherry Grama Panchayat. She has filed Ext.P4 representation before the second respondent complaining that she has not been granted the benefit of higher grade. But no order has been passed by the second respondent on Ext.P4. Hence, the petitioner has approached this Court.

(2.) I have heard the learned counsel for the petitioner and the learned Government Pleader for respondents 1,2 and 4. In the nature of the order I propose to pass, notice need not be issued to respondent No.3.

(3.) The second respondent is directed to consider Ext.P4, take decision in accordance with law, within one month on receipt of a copy of the judgment and communicate the order to the petitioner immediately thereafter. If the second respondent finds that the petitioner is entitled to enjoy the benefit of higher grade, the amount thus due to the petitioner shall be worked out and appropriate directions issued to the third respondent to see that the benefits are made available to the petitioner, as expeditiously as possible. With the above directions, the writ petition is disposed of.