E K MOHAMMED IQBAL S/O E K KUNHIMOHAMMED Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT PUBLIC WORKS DEPARTMENT GOVT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) THIS writ petition is a sequel to an earlier writ petition, viz. W.P(C) No. 5602/2008, in which this Court passed Ext.P13 judgment, which reads as follows:

(2.) IN view of the specific direction in Ext.P13 judgment, I directed the learned Government Pleader to get instructions as to whether the matter had been referred to the Government Arbitration Committee as directed in Ext.P13 and as to whether if not, the respondents are prepared to do it at least now. The learned Government Pleader today submits that an Arbitration Committee has been constituted on 17.3.2012 and the matter can be referred to the said Government Arbitration Committee.