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High CourtsSingle Bench(2010) 12 KL CK 0141

Siny vs Commissioner of Civil Supplies and The District Collector

High Court Of Kerala · Decided on 22 December 2010

HON’BLE JUDGES
Antony Dominic, J
CASE NUMBER
Writ Petition (C) No''s. 36470 and 37641 of 2010 (G)
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Judgment

8 paragraphs · 339 words

Antony Dominic, J.—Petitioner has been appointed as ARD 6 of Chavakkad. Petitioner is attached to AWD 6 of Chavakkad. In WP(C) No. 36470/10, what the Petitioner prays for is a direction to the authorities to conclude the steps for regular appointment of AWD 6 of Chavakkad.

2.

Learned Government Pleader submits that based on the Apex Court judgment and the Wadhwa Committee report, Respondents have already initiated action for making regular appointment. It is stated that they will be ascertaining the willingness of Kerala State Civil Supplies corporation to be the wholesale distributor and that in the event of their unwillingness; steps will be taken for inviting applications to make appointment on regualr basis.

3.

Now that such a statement has been made by the learned Government Pleader, directing that expeditious steps in the above direction shall be initiated by the authorities, WP(C) No. 36470/10 is closed.

4.

In so far as WP(C) No. 37641/10 is concerned, Petitioner states that she is temporarily appointed as AWD 6 of Chavakkad and that the period of her temporary appointment is expiring on 27/12/2010. Seeking extension of the period of her temporary appointment, she has made Ext.P7 application to the 2nd Respondent. Orders on that application have not been passed. It is seeking expeditious orders on Ext.P7, the writ petition is filed.

5.

If as stated by the Petitioner, such an application has been made and the same is pending, it is necessary that the 2nd Respondent should pass appropriate orders thereon. This the 2nd Respondent shall do as expeditiously as possible, at any rate within 2 weeks of production of a copy of this judgment.

6.

In order to ensure continued supply of materials for public distribution, it is directed that until orders are passed as above, the existing temporary arrangement of the Petitioner as the AWD 6 of Chavakkad will be continued.

7.

Petitioner shall produce a copy of this judgment before the District Collector, Trichur for compliance.

WP(C) No. 36470/10 is closed and WP(C) No. 37641/10 is disposed of.