A.V.VIMAL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The limited prayer of the petitioners is that their Revision Petition, namely Ext.P14, be directed to be taken up and disposed of by the first respondent at the earliest.

(2.) The learned Government Pleader, Sri.Unnikrishna Kaimal appearing for the official respondents, submitted that there is no legal impediment in Ext.P14 being taken up and disposed of, but prayed that this Court may not speak affirmatively on the entitlement of the petitioners to any reliefs and leave it to the competent Authority to take a final decision thereon as per law.

(3.) Taking note of the afore submission, I order this writ petition and direct the 1st respondent to take up Ext.P14 Revision Petition filed by the petitioners and dispose of the same, after affording an opportunity of being heard to them and to respondents 5 to 7 - either physically or through video conferencing - thus leading to appropriate orders thereon, as expeditiously as is possible, but not later than three months from the date of receipt of a copy of this judgment.