VELAYUDHAN KODAMPURATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have approached this Court impugning Ext.P6 order and seeking that the same be set aside, with a consequential direction to the first respondent to regularise their services in the fourth respondent - Municipality. They, however, concede that they have preferred Ext.P11 representation before the second respondent - Secretary to Local Self Government Department and alternatively pray that the same be directed to be taken up and disposed of at the earliest.

(2.) The learned Government Pleader appearing for the official respondents submitted that there is no legal impediment in Ext.P11 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.