BY JU P P, JUNIOR HEALTH INSPECTOR; SUDHEER BABU M Vs. STATE OF KERALA; MUNICIPALITY OF KANNUR; MUNICIPALITY OF KANHANGAD; DIRECTOR OF MUNICIPAL ADMINISTRATION; DEPUTY EXAMINER OF LOCAL

JUDGEMENT

(1.) Petitioners submit that they were appointed as Junior Health Inspector Grd-II in the Department of Health and subsequently got appointed as Health Inspector Grd.II in the Municipal Common service. It is also stated that subsequently, both of them have been promoted as Health Inspector Grd.I. First Petitioner is now working at Kannur Municipality and the 2nd petitioner is now working at Kanhangad Municipality.

(2.) According to the petitioners initially on joining the Municipal Common Service, their pay was protected, but was refixed later at the minimum of the scale. Complaining of this first petitioner has filed Ext.P6 and the second petitioner has filed Ext.P10. It is stated that these representations are now pending before the 4th respondent. In this writ petition petitioners seek a direction to the 4th respondent to consider and pass orders on Exts.P6 and P10.

(3.) Having regard to the limited nature of the relief sought for, I dispose of this writ petition directing the 4th respondent to consider and pass orders on Ext.P6 submitted by the first Petitioner and Ext.P10 submitted by the 2nd petitioner,as expeditiously as possible and at any rate within 8 weeks from the date of production of a copy of the judgment along with a copy of the writ petition.