AI Structured Summary
Not yet generated for this judgment
Judgment
P. Sam Koshy, J
The grievance which the petitioners have raised in the present writ petition is that the petitioners on an earlier occasion in the year 2014, were
called upon for the training on the post of Opthalmic Assistant where the petitioners were found selected and they had undergone the training
successfully. Thereafter petitioners have also executed the bound with the respondents with the undertaking that they would be serving the state
government for a minimum period of 5 years. However, the appointment orders till date have not been issued to the petitioners. The counsel for the
petitioners at this juncture submits that they have already made the representation to the State Govt. for considering their claim for appointment on the
post of Opthalmic Assistant which is pending consideration and respondents may be directed to decide the same.
Without entering into merits of the case and without expressing any opinion so far as the entitlement and right of the petitioners to said post is
concerned, the present writ petition stands disposed off with a direction to the respondents No. 2 & 3 to take a decision on the representation which
the petitioners have filed. The petitioners at this juncture would also have the liberty to file a fresh detailed representation if they feel so, respondents
No. 2 & 3 shall decide the same within a period of 90 days from the date of receipt of copy of this order.
Accordingly, the writ petition stands disposed off.ingly the writ petition.