(1.) BY order dated 7.11.2012, the writ petition was referred for mediation to the Kerala State Mediation and Conciliation Centre. Accordingly, on the intervention of the Mediator, the matter was settled and an agreement has been entered into between the parties on 10.12.2012. Enclosing the agreement, the case is referred back to the court for disposal in terms of the agreement. Now that the matter has been settled as per agreement dated 10.12.2012, the case is disposed of directing that the parties will be regulated by terms of the agreement dated 10.12.2012.