V V MOHANKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners belong to the category of Employment Officers. Ext.P1 is the final seniority list of Junior Employment Officers/Junior Superintendents/Head Accountant/Investigator as on 1.1.1991 published by the second respondent. Feeling aggrieved by the rank assigned to the petitioners in Ext.P1, representations have been filed by them before the first respondent invoking Rule 27B of KS&SSR. Ext.P2 is the representation filed by the 5th petitioner. The learned counsel for the petitioners submits that similar representations have been filed by the petitioners 1 to 4 also.

(2.) I have heard the Government Pleader appearing for the respondents.

(3.) The first respondent has got a duty to consider Ext.P2 and similar representations filed by the petitioners under rule 27B of KS&SSR and to take appropriate decision in accordance with W.P.(C)No. 3838/2007 : 2 : law. Hence there shall be an order directing the first respondent to issue notice to the petitioners and other officers who are likely to be affected by the decision of the government on Exts.P2 and other representations. After affording opportunity to those officers who may respond to the notice, final decision shall be taken by the government within three months from the date of receipt of a copy of the judgment. The first petitioner shall produce a copy of the judgment along with a copy of the writ petition before the government for information and compliance. The writ petition is disposed of as above.