Bijoy George vs The State of Kerala and Others

S. Siri Jagan, J.—The petitioner is a Lecturer in Computer Engineering in Government Polytechnics. He was transferred from Kalamassery to Kattappana. He is aggrieved by the same. Against the same, he has filed Ext.P2 representation. Petitioner seeks a direction to the 1st respondent to consider and pass orders on Ext.P2 representation as expeditiously as possible. The petitioner also submits that, all the other stations of the petitioner''s choice, except Cherthala, has already been filled up and therefore till orders are passed on Ext.P2 the vacancy at Cherthala, which is an open vacancy, may not be filled up.

I have heard the learned Government Pleader also. Having heard both sides, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Ext.P2 as expeditiously as possible, at any rate within a period of one month from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner. In the meanwhile, if any vacancy at Cherthala is filled up that shall be subject to final orders in Ext.P2 and in the orders posting a person at Cherthala that fact shall be made sufficiently clear.