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Judgment
9 paragraphs · 228 wordsKurian Joseph, C.J.
CMP Nos. 2451 & 2453 of 2010
Allowed. The applications are disposed of.
CWP Nos. 1688 & 1689 of 2010
These writ petitions are filed with the identical prayers and the main prayer reads as follows:
(i) By way of writ of Mandamus may kindly be issued to the respondents to consider the case of the petitioner and other similarly situated TG Ts for being promoted to the next higher post at par with the Political Science Post Graduate TG Ts as per seniority with all consequential benefits, such as seniority, arrears from the date when junior persons in Political Science has been promoted to the next post.
It is seen that the petitioner(s) have represented their grievances by way of Annexure(s) P-3, representation(s) before the first respondent. There will be direction to the first respondent to look into Annexure(s) P-3 and take appropriate action thereon in accordance with law and justice, adverting to the contentions taken by the petitioner(s). This shall be done within a period of one month from the date of production of a copy of this judgment along with a copy of the writ petition.
Any promotion, if made in the meanwhile, will be subject to the decision thus taken by the first respondent.
The writ petitions are disposed of, so also the pending application(s), if any.