JOPHY A K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:

(2.) The learned counsel appearing for the petitioner submits that, the grievance now projected in the Writ Petition has actually brought up for consideration before the third respondent by filing Ext. P5 representation and the petitioner will be satisfied, if appropriate direction is given to the said respondent to consider the same within a specified time.

(3.) Heard the learned Government Pleader as well.