K T KURIAKOSE Vs. HIGH COURT 0F KERALA

JUDGEMENT

(1.) It appears that the special leave petition was disposed of by this court by an order dated 13/10/1986 with the following observations:

(2.) From the facts in the petition it appears that the observation of this court that to the effect "the petitioner was entitled to be posted again as Assistant Registrar on 10/01/1984 and we have no doubt that the needful will be done" was not warranted in the facts of this case. Th aforesaid observations had been made ex parte at the admission stage. Now both the sides have appeared and we have the facts. We, therefore, delete the aforesaid observation or direction. the petitioner in this case had made the representation to the High court and the High court had considered that the petitioner was not entitled to be posted as assistant Registrar. In that view of the matter no further action need be taken.

(3.) Civil miscellaneous petitions are disposed of accordingly.