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Judgment
Sunil Thomas, J
Petitioner retired from the service on 31.05.2021 after continuous service as Counter Assistant in the Devaswom. The grievance of the petitioner is that, he was denied the promotion post of WCP, though, he was eligible for it on the strength of Ext.P4. He submitted Exts.P5 and P7 representations highlighting the denial of promotion, denial of salary and non-disbursement of retirement benefits. Petitioner laments that, though Exts.P5 and P7 were submitted in January 2021 and June 2021, they have not been disposed of yet.
After hearing the learned counsel for the petitioner and Adv.K.P.Sudheer learned Standing Counsel for the Cochin Devaswom Board, I am inclined to dispose of the Writ Petition with a direction to the second respondent to take up, consider and dispose of Exts.P5 and P7 representations as expeditiously as possible, at any rate, within a period of three months from the date of receipt of a copy of this judgment, after giving a reasonable opportunity of being heard to the petitioner, either physically or through virtual mode.
Writ Petition is disposed of as above.