(1.) THE petitioners are retired employees of Kerala State Wakf Board. The matter relates to the necessity for grant of approval by the Government of the Rules and Regulations framed by the Board for granting pension, produced as Exhibit P9 and to take steps for its due publication.
(2.) IT is submitted by the learned counsel for the petitioners and the learned Standing Counsel for the Wakf Board that approval of the Government is required in the matter.
(3.) THE learned counsel for the petitioners submitted that the matter has been kept pending for a long time and therefore a time limit may be fixed by this Court .