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Judgment
P. Sam Koshy, J
The grievance of the petitioners in the present writ petition is that the petitioners have been working with the respondents as Class-IV employee on
the post of Dispensary Servant Since last more than 25 years but till date he has not been considered for promotion in the Class-III category.
According to the petitioners, in course of time the respondents have granted promotion to other similarly placed persons and many of whom even
juniors to the petitioner in service. According to the petitioners they otherwise fulfills all the eligibility criteria required for promotion from Class-IV to
Class-III and there are vacancies still available in the Department and therefore the case of the petitioners be also considered in this regard.
Given the facts and circumstances of the case this Court is of the opinion that ends of justice would meet if the respondent No. 2 is directed to
consider the grievance of the petitioners and also consider the representations of the petitioners if any pending. While deciding the same, the
respondent No. 2 shall specifically take into consideration the date of appointment of the petitioners and also scrutinize as to why the petitioners have
been left out in the past and juniors to the petitioners have been granted promotion.
Let a decision be taken by respondent No. 2 within a period of 90 days from the date of receipt of copy of this order. In addition, the petitioners
would be entitled to make fresh representation within a period of two weeks from today.
The writ petition accordingly stands disposed off.