BABU JOSEPH Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) This original petition is filed for a writ of mandamus directing the first and second respondents to frame rules under Sec. 28 read with Sections 9 (5), 9 (6), 11-A (3) and 11-A (4) of the Legal Services Authorities Act prescribing the number of officers and other employees of the District Legal Services Authorities and Taluk Legal Services Committees in the State and their conditions of service. Government, in paragraph 8 of its counter, stated as follows:

(2.) With a direction to appoint sufficient staff in the District Legal Services Authorities and Taluk Legal Services Committees in the State within three months from today, this original petition is disposed of.