JAYASREE P T Vs. DIRECTOR OF HEALTH SERVICES

JUDGEMENT

(1.) Petitioners are Junior Health Inspectors Grd.II presently posted in Trissur District. They have been requesting for transfer to Ernakulam District, and according to them, the requests made have not been considered so far. It is their case that the similar requests made by the Junior Health Inspectors who are junior to them in service have been considered and favourable orders have been passed. In these circumstances they have filed Exts.P3 to P6 representations before the first respondent. This writ petition is now filed praying for an order directing that they should be transferred to Ernakulam District.

(2.) Now that final orders in Exts.P3 to P6 representations have not been passed by the first respondent, at this stage the appropriate order to be passed is to require the first respondent to pass orders on the aforesaid representations, taking into account Exts.P7 and P8. This shall be done by the Ist respondent, as expeditiously as possible and at any rate within 6 weeks from the date of production of a copy of the judgment along with a copy of the writ petition.