Anil K. Narendran, J. - The petitioners joined service of the 3rd respondent Co-operative Society as Tailors in the year 1995. The 1st and 2 nd petitioners are presently working as Sales Women in Kalpetta and Mananthavady Depot of the 3rd respondent Society and the 3rd and 4th petitioners are working as Sales Women in Sulthan Batheri Depot of that Society. The petitioners have moved this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P1 order of transfer and seeking a writ of mandamus commanding the 3rd respondent Society to retain them in their present station by considering Exts.P2 to P5 representations dated 01.01.2018.

2. On 04.01.2018, when this writ petition came up for consideration, the learned Standing Counsel for the 3rd respondent Society sought time to get instructions. On 04.01.2018, this Court ordered that, if the petitioners are not already relieved in terms of Ext.P1 order of transfer, there will be a stay of the said order of transfer for a period of two weeks. The said interim order, which was extended from time to time, is still in force.

3. Heard the learned counsel for the petitioners, the learned Senior Government Pleader appearing for respondents 1 and 2 and also the learned Standing Counsel for the 3rd respondent Society.

4. It is feeling aggrieved by Ext.P1 order of transfer that the petitioners have moved this Court in this writ petition. Challenging the said order, they have already moved Exts.P2 to P5 representations before the Managing Director of the 3rd respondent Society, which is now pending consideration.

5. The learned counsel for the petitioners would submit that, in terms of the interim order granted by this Court, the petitioners are continuing in Sulthan Bathery Depot and Mananthavadi Depot respectively.

6. The learned Standing Counsel for the 3rd respondent Society would submit that the Managing Director of the said respondent shall consider Exts.P2 to P5 representations made by the petitioners and pass appropriate orders thereon, within a time limit to be fixed by this Court.

7. Having considered the submission made by the learned counsel on both sides, this writ petition is disposed of by directing the Managing Director the 3rd respondent Society to consider and pass appropriate orders on Exts.P2 to P5 representations made by the petitioners dated 01.01.2018, strictly in accordance with law, with notice to the petitioners and affording them an opportunity of being heard, as expeditiously as possible, at any rate, within a period of six weeks from the date of receipt of a certified copy of this judgment.

8. Till such orders are passed, the interim order granted by this Court staying the operation of Ext.P1 order of transfer shall continue to be in force.

9. It is made clear that this Court has not expressed anything on the merits of the claim made by the petitioners in Exts.P2 to P5 representation and it is for the Managing Director of the 3rd respondent Society to consider and pass appropriate orders thereon, strictly in accordance with law.

The petitioners shall produce a copy of this writ petition along with a certified copy of this judgment before the Managing Director of the 3rd respondent Society for compliance.