Anil Kumar B, L.D. Clerk and Others vs State of Kerala, The Deputy Director (General) and The Commanding Officer

S. Siri Jagan, J.—The Petitioners in this writ petition entered Government service after putting in prior military service. For the purpose of granting of higher grade, they want the military service also to be taken into account. According to them, they are so entitled to in view of Exts.P7 to P9 judgments of this Court. In the above circumstances, the Petitioners have filed Ext.P16 series of representations before the 1st Respondent. The Petitioners seek a direction to the 1st Respondent to consider and pass orders on Exts.P16 series of representations in the light of Exts. P7 to P9 judgments and Ext. P10 order pursuant to those judgments, expeditiously.

I have heard the learned Government Pleader also.

In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 1st Respondent to consider and pass orders on Exts.P16 series of representations, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment. While passing orders, the 1st Respondent shall consider the applicability of Exts.P7 to P9 judgments and Ext. P10 order to the facts of the Petitioners'' case.