VINCENT JOSEPH; C P HAPPY; P T VARKEY; RAJU MADHAVAN; K K JOSE Vs. STATE OF KERALA; DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioners, who are working as Assistant Sub Inspector of Police in Local Police, are claiming promotion to the post of Sub Inspector of Police (GE). It is their case that there is excess representation of direct recruitees, and that several of the posts which ought to be given to the promotees are occupied by the direct recruitees. Contention raised is that if those posts are re-allotted, there will be sufficient number of posts available to accommodate the petitioners. According to the petitioners, urging their claim, they have already approached the 2nd respondent by filing Exts.P2 to P6 representations, and in this writ petition they seek a consideration of these representations.

(2.) Having regard to the pendency the above representations filed by the petitioners before the 2nd respondent, I direct the 2nd respondent to consider Exts.P2 to P6 representations, if these representations have been received and are pending. Orders as above shall be passed as expeditiously as possible, at any rate, within six weeks of production of a copy of this judgment, along with a copy of this writ petition.