CHAIRMAN AND MANAGING TRUSTEE Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The writ petition is filed for the following reliefs:

(2.) Adv.Adithyan for respondent-University states that the respondent-University considers Ext.P10, undertakes inspection if warranted and a decision is taken on Ext.P10 communicates to petitioner within two weeks from today. He requests time to file statement.

(3.) After perusing the record I am of the view that the prayer of writ petitioner can be considered and the merits of the matter if warranted can be considered after a decision is taken on Ext.P10. The writ petition stands disposed of by this judgment: