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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayer:
(i) That writ in the nature of mandamus may kindly be issued directing the respondents to consider the candidature of the petitioner and given promotion to the post of Work Inspector/Supervisor/Road Inspector with effect from December, 2002, on which date, the junior as well as similarly situated persons have been given promotion as Work Inspector/ Work Supervisor/Road Inspector. Further the respondents may kindly be directed to give all consequential benefits including the arrears of salary with effect from December, 2012, till date alongwith 9% interest.
It is seen that the petitioner has submitted Annexure P-4, representation and the same is pending before the second respondent. There will be a direction to the second respondent/competent authority to take decision in the matter in accordance with law within a period of three months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner before the second respondent/competent authority. In case the petitioner requests for an opportunity of personal hearing, the same shall also be granted.
The writ petition is disposed of, so also the pending application(s), if any.