SEETHA DEVI.K. Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) Heard Adv.D.Anilkumar for petitioners and Sri.P.M Manoj, learned Senior Government Pleader for respondents 1 to 5.

(2.) The petitioners pray for the following reliefs:-

(3.) The petitioners now limit the prayer to direct 1st respondent to consider and dispose of Exts.P5 to P9 representations expeditiously.