P. Sam Koshy, J
1. The only relief which the petitioner has sought for in this petition is for a direction to the respondents to consider the case of the petitioner for
confirmation of his service.
2. According to counsel for the petitioner, the petitioner was appointed on compassionate basis vide order dated 20.07.2009 and that he has put in
more than 9 years of service, however, till date he has not been confirmed. No reasons have been assigned as to why he has not been confirmed.
3. Given the limited grievance that the petitioner has raised, this court is of the opinion that ends of justice would meet if the respondents NO.3 & 4
are directed to look into the grievance of the petitioner and pass a suitable order so far as his confirmation is concerned.
4. The petitioner is directed to approach the respondents No.3&4 by making a suitable representation in respect of his claim supported with all
relevant documents that he has in his possession and, in turn, the respondents No.3&4 shall take a decision in the case of the petitioner as regards his
confirmation at the earliest within a period of 60 days from the date of representation.
5. It is made clear that this court has not expressed any opinion on the merits of the case so far as entitlement of the petitioner for confirmation is
concerned.
6. The writ petition accordingly stands disposed of.