AMARAMMA Vs. EXECUTIVE DIRECTOR

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.2. At the request of learned counsel for the petitioners, notice to respondent Nos.1 and 3 is dispensed with.

(2.) Though this Writ Petition is listed for Preliminary Hearing, by the consent of the parties, it is taken up for final disposal.

(3.) Heard the learned counsel appearing for the parties.