IRENE RACHEL JONES Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is working as Assistant Director of Agriculture. She entered service on 01.03.1984. It is stated that she was promoted as per order dated 28.04.2000 as Assistant Director of Agriculture. The grievance of the petitioner is that she is being granted only lesser pay than other employees who are junior to her in service.

(2.) The petitioner has highlighted her grievance on Exhibit P5 representation filed before the Secretary to Government, Agriculture Department. To support her case, she is relying upon Exhibits P7 and P8 also.

(3.) In the above circumstances, first respondent is hereby directed to consider and pass orders on Exhibit P5, in accordance with law within a period of three months from the date of receipt of a copy of this judgment. If the petitioner requests for a personal hearing, the same shall be granted. This writ petition is disposed of as above.