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Judgment
4 paragraphs · 137 wordsJustice Kurian Joseph, C.J.—The Writ Petition is filed with the following prayer:-
(i) That writ in the nature of mandamus may very kindly be issued whereby directing the respondents to promote the petitioner from the date of his juniors were promoted i.e. with effect from October 2011 with all consequential benefits.
It is submitted that the petitioner made Annexure P-2 representation and the same is pending before the second respondent. There will be a direction to the second respondent to look into Annexure P-2 representation and take appropriate action in accordance with law, adverting to the contentions herein, within a period of one month from the date of production of a copy of this judgment alongwith copy of writ petition by the petitioner.
The writ petition is disposed of, so also the pending application(s), if any.