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Judgment
Basant Balaji, J
The petitioner is a Peon under the 1st respondent. The petitioner joined the service in 2009 as a driver. In 2017, due to an injury caused to his vertebrae and a surgery, he changed his category from driver to peon. He was posted under the 5th respondent. He had made a complaint against the Superintendent of the office against harassment and filed Ext.P2 representation on 13.12.2023 before the 2nd respondent.
The limited prayer in this writ petition is the disposal of Ext.P2 within a time frame.
Heard learned counsel for the petitioner as well as the learned Standing Counsel for the respondents.
Taking note of the fact that Ext.P2 representation is filed on 13.12.2023 and is pending as of today, there will be a direction to 2nd respondent to take up Ext.P2 and pass appropriate orders within a period of one month from the date of receipt of a copy of this Judgment. An opportunity of hearing also shall be afforded to the petitioner before taking a decision on Ext.P2.
With the aforesaid direction, this writ petition is disposed of.