STATE OF KERALA Vs. P.M.NOUSHAD

JUDGEMENT

(1.) The respondents in O.A.2469 of 2016 are before this Court, challenging the correctness and sustainability of Ext.P4 order passed by the Tribunal, whereby the first respondent in the O.A. was directed to reconsider the claim for promotion, based on the ranking in the select list and to pass appropriate orders promoting the applicant to the post of Deputy Director within a period of two months.

(2.) Heard the learned Sr. Government Pleader appearing on behalf of the petitioners at length.

(3.) The sum and substance of the factual matrix is that the respondent was working as District Lottery Officer in Alappuzha District from 2012 onwards. The next post in the hierarchy of promotion is that of Dy.Director and the respondent was also an aspirant. The vacancy in the said post arose on 31.05.2016. The respondent was actually included in the select list, a copy of which has been produced as Annexure A1 dated 15.04.2016, where he is placed at Sl.No.3. The persons at Sl.Nos.1 and 2 have already been promoted and the respondent was waiting for his turn, based on the placement in the list as above. Admittedly, Annexure A2 proposal was submitted on 16.06.2016 so as to cause promotion to the respondent to the post of Dy. Director against the two vacancies which arose on 31.05.2016.