K K SASIDHARAN Vs. DIRECTOR OF PANCHAYATS

JUDGEMENT

(1.) The petitioners belong to the category of Junior Superintendents. It is stated that they have special knowledge in Tamil language and will be suitable officers to work in such areas where Tamil is the predominantly spoken language among the members of the local people. Based on the provisions contained in rule 9(d) of KS&SSR, they have filed Exts.P2,P3 and P5 representations before the respondent requesting to promote them to the post of Special Grade Secretary. Learned counsel for the petitioners invites my attention to Ext.P6 order passed by the respondent in the case of one K.M.Shaji Mohanan. It is submitted that similar orders will have to be passed in the case of the petitioners also, having regard to relevant aspects, particularly, in view of the number of vacancies referred to in paragraph - 3 of the writ petition.

(2.) Heard the Government Pleader also.

(3.) The respondent shall pass orders on Exts.P2,P3 and P5 in the light of rule 9(d) of KS&SSR, the government orders on the subject and Ext.P6 order passed by the respondent. This shall be done within one month from the date of receipt of a copy of the judgment. The petitioners shall produce a copy of the judgment along with a copy of the writ petition before the respondent for information and compliance. The writ petition is disposed of as above.