O THANKACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is essentially aggrieved by Ext.P13 order passed by the Director of Agriculture. The issue pertains to regularisation of the period between 19.6.1995 to 2.2.1996. According to the petitioner, he is entitled to get the period treated as duty since he was made to wait compulsorily for a posting. The Director has taken a view against the petitioner. Since the petitioner has a remedy before the Government and since this Court has already observed in the judgment in O.P.No.48/1996 to pursue the surviving grievance before the Government, this writ petition is disposed of as follows :- In the event of the petitioner approaching the first respondent within a period of two months from today, the matter will be duly considered by the concerned Secretary to Government in the Administrative Department with notice to the petitioner and appropriate action in accordance with law in the matter will be taken within another two months.