MAJEED P K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is working as Head Clerk under the third respondent. It is contended that his right to be promoted to the post of Head Clerk arose with effect from 18.11.2003, but the respondents have not considered the above claim of the petitioner in accordance with law. He has filed representations before the respondents including Ext.P9 addressed to the third respondent.

(2.) Having regard to the fact that all necessary facts and contentions have been elaborately stated in Ext.P9, it is only appropriate that the third respondent looks into Ext.P9 and takes decision as early as possible.

(3.) I have heard the Counsel for the petitioner and the Counsel for respondents 2 and 3. Government is only a formal party.