KRISHNA KUMAR M R Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is working as Assistant in Kera Karshaka Sahakarana Federation Ltd. (KERAFED), has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 3rd respondent to submit Recruitment Rules in tune with the changes/modifications suggested by the 2nd respondent Kerala Public Service Commission in Ext.P1 communication dated 30.11.2002 to the Draft Recruitment Rules for KERAFED, without any further delay. The petitioner has also sought for a writ of mandamus commanding respondents 1 and 2 to consider and pass appropriate orders on Ext.P3 representation dated 20.3.2017, within a time limit to be fixed by this Court.

(2.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader appearing for the 1st respondent, the learned Standing Counsel for the 2nd respondent Public Service Commission and also the learned Standing Counsel for the 3rd respondent KERAFED.

(3.) The learned counsel for the petitioner would submit that the grievance highlighted by the petitioner in Ext.P3 representation is the inordinate delay on the part of respondents 1 to 3 in finalising the Recruitment Rules for KERAFED.