ASHA.L Vs. KERALA STATE

JUDGEMENT

(1.) This Writ Petition was filed seeking the following reliefs:

(2.) Learned counsel for the petitioners submits that petitioners have approached the Government with Ext.P30 representation and that they would be satisfied with a direction to the Government to consider the same. Accordingly, the Writ Petition is disposed of, directing the 3rd respondent to consider and pass orders on Ext.P30 representation after affording an opportunity of hearing to the petitioners within a period of two months from the date of receipt of a copy of the judgment.

(3.) As the petitioners have been continuing on the basis of the interim orders passed by this Court the petitioners shall be allowed to continue till the disposal of the representation.