V. VEENA NADH Vs. THE STATE OF KERALA

JUDGEMENT

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

(2.) AFTER hearing the learned counsel for the petitioner and also the learned Government Pleader appearing for the State/departmental authorities, the writ petition is disposed of, directing the first respondent to consider and pass appropriate orders on Ext.P7, in accordance with law, after giving an opportunity of hearing to the petitioner and so also to the 6th respondent at the earliest, at any rate, within 'three months' from the date of receipt of a copy of this judgment.