K BALAKRISHNAN Vs. STATE OF KERALA; CHIEF ENGINEER; CONVENOR; ABIDA BEEGOM; SASIDHARAN NAIR V; SANTHA T V; UMMER K; SASI KALA K S; AMRUTHA L; VIJAYAKUMARI AMMA M G

JUDGEMENT

(1.) The petitioner claims promotion as Assistant Engineer in Local Self Government Engineering Service. According to the petitioner, the DPC (lower) prepared Ext.P3 select list on 16/10/2009 excluding him, and including his juniors, namely, respondents 4 to 13. This, according to the petitioner, was on the basis that a vigilance case was pending against him.

(2.) It is stated that the vigilance case relied on is against another employee by name Mr. K.Balakrishnan, and that he is not involved in the said case. Urging this complaint and requesting that an adhoc DPC should be convened, he has filed Exts.P4 to P6 representations before the 2nd respondent. Even on these representations, a decision has not been taken by the respondents. It is with this complaint, this writ petition is filed.

(3.) Having regard to the nature of the defence, and the pendency of the representations referred to above, I feel, at this stage, it is only appropriate that the 2nd respondent should consider the representations.