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Judgment
C.T. Ravi Kumar, J.—The petitioner is presently working as Trade Instructor in N.S.S. Polytechnic College, Pandalam. While working as Tradesman (Civil Engineering Department) a vacancy in the post of Trade Instructor occurred and the petitioner was given promotion as Trade Instructor with effect from 5.10.2006. The contention of the petitioner is that he was entitled to get promotion with effect from 1.5.2000 and the respondents have shown discrimination in the matter of giving retrospective promotion to him inasmuch as, a similarly situated person viz., Swapna Chandran was granted promotion to the post of Draftsman with retrospective effect. In the said circumstances, Ext. P7 representation was submitted before the first respondent to alleviate the said grievance. This writ petition has been filed on being aggrieved by the delay in the matter of consideration of Ext. P7 representation. I have heard the learned counsel appearing for the petitioner and also the learned Government Pleader.
The learned Government Pleader, on instructions, submitted that Ext. P7 is still pending. In the said circumstances, without making any observation as to the merits of the contentions raised by the petitioner in this writ petition and also in Ext. P7 representation this writ petition is disposed of with a direction to the first respondent to consider and pass appropriate orders on Ext. P7 expeditiously, at any rate, within a period of two months from the date of receipt of copy of this judgment.