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Judgment
10 paragraphs · 353 wordsP.V.Kunhikrishnan, J.
The above writ petition is filed with following prayers:
“A) To issue a writ of mandamus or any other appropriate writ order or direction directing the respondents 1 to 3 to expedite the proceedings pursuant to Exhibits P4, P9 and P10 report.
B) Pass such other writ, order or direction that this Hon’ble Court may deem fit and proper in the facts and circumstances of the case, and to award the cost of this petition.” (Sic)
When this writ petition came up for consideration, the counsel for the petitioners confined his prayer for a consideration of Ext.P1 representation. The counsel appearing for respondents 9 to 11 submitted that the point raised by the petitioners is covered against the petitioners by the judgment of this Court in Kerala Pattikajathi Samrakshana Samithi and Another v. State of Kerala and Others (1995 KHC 537) and the decision of the Apex Court in Sunita Singh v. State of Uttar Pradesh [AIR (2018) SC 566]. The counsel also submitted that this Court in a judgment dated 18.03.2022 in WP(C) No.21328 of 2021 followed these judgments and disposed the writ petition.
The counsel for the petitioners submitted that in the light of Exts.P4, P9 and P10, there may be a direction to the authority to consider Ext.P1.
After hearing the counsel appearing for the petitioner, the Government Pleader, the Standing Counsel appearing for the Public Service Commission and the contesting respondents, I think, there can be direction to the 3rd respondent to consider Ext.P1. The petitioners and the contesting respondents are free to raise all their contentions before the 3rd respondent and the 3rd respondent will give an opportunity of hearing to the petitioners and the contesting respondents.
Therefore, this writ petition is disposed of in the following manner:
The 3rd respondent will consider and pass appropriate orders in Ext.P1, as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this judgment.
Before passing final orders, the 3rd respondent will give an opportunity of hearing to the petitioners and the contesting respondents.