P. Sam Koshy, J
1. The grievance of the petitioner in the instant Writ Petition is the non- consideration of the petitioner for promotion from the post of Constable to
Head-Constable with effect from 05/06/2010.
2. The contention of the counsel for the petitioner is that, the petitioner fulfills all the eligibility criteria required for promotion and that the claim of the
petitioner was only not considered for promotion on account of the fact that, when the promotion process was initiated, the petitioner was on
deputation to a different department and in the process, the juniors to the petitioner have also been promoted with effect from 05/06/2010. He further
submits that, subsequently, the petitioner has now been promoted as a Head- Constable with effect from 05/06/2017 and as such the petitioner has lost
his seniority on the promotional post for about 6 years from the date his immediate juniors have been promoted.
3. Given the limited grievance, let the petitioner make a detailed representation to the respondent No.2 (in addition to the representations which are
already pending), within a period of 2 weeks' from today and the respondent No.2 in turn shall decide the same taking into consideration the factual
matrix of the case and would compare his claim along with his immediate juniors the respondent No.2 shall issue appropriate orders on the
representation within a period of 60 days from the date of receipt of representation.
4. The Writ Petition accordingly stands disposed off.
