RENJULAL.S Vs. REGISTRAR, UNIVERSITY OF KERALA

JUDGEMENT

(1.) Being aggrieved by the judgment made in W.P.(C) No.20101 of 2021 dtd. 24/11/2021, directing consideration of petitioner's representation Exhibit P9 dtd. 13/9/2021, within a period of two months and to take appropriate action, after giving an opportunity of hearing to the 3rd and additional 4th respondents, if situation so warrants, instant writ appeal is filed.

(2.) Short facts leading to the filing of the writ appeal are as follows:

(3.) According to the appellant, he is a B class PWD contractor. The University Engineer, Kerala University, Thiruvananthapuram - 2nd respondent, invited applications through e-ender for reconstruction of a compound wall with fencing on either side of National Highway at Karyavattom Campus and issued Ext.P10 tender notice.