SABU JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is working as Junior Health Inspector Grade II, presently in Shornur Municipality. He has sought for an order transferring him from Shornur Municipality to one of the three places shown in Ext.P4, namely, Palai Municipality, Thripunithura Municipality and Cochin Corporation. He prefers to get a posting anywhere near Kottayam. The facts and circumstances which necessitated him to file an application for transfer have been stated in Ext.P4 as also in Ext.P3 application filed by him in September 2006 addressed to the Secretary to Government, Local Self Government Department. I have no reason to think that the grievance of the petitioner as highlighted in the representations will not be considered by the competent authority. However, it is necessary that a time limit shall be fixed for passing orders on Ext.P4.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for the respondents.

(3.) The second respondent is directed to consider Ext.P4 and pass orders within one month from the date of receipt of a copy of the judgment. Ext.P2 order dated 3.10.1980 intended to give preferential treatment to ex-service men shall be taken into account while disposing of Ext.P3.