P P LISSY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Ext.P3 representation filed by the petitioner is pending with the Government. The petitioner is working as Store Verification Officer in the District Medical Office, Ernakulam. According to her, she is eligible and qualified to be promoted to the post of Assistant Director of Pharmacy. But the post is kept vacant and the petitioner who is stated to be the senior most person is not given the benefit of promotion. She has filed Ext.P3 in the above circumstances.

(2.) Heard the Government Pleader also.

(3.) Having regard to the fact that the petitioner is due to retire from service by the end of May 2007, the respondent shall take up Ext.P3 for consideration at the earliest and pass orders, in accordance with law. A time limit of one month is fixed for passing orders on Ext.P3. The petitioner shall produce a copy of the judgment and a copy of the writ petition before the respondent for information and compliance.