MADHUSOODANAN M. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) HEARD the learned Government Pleader as well. In the above circumstance, this Court does not find it necessary to adjudicate the merits of the case projected in this writ petition. The 2nd respondent is directed to consider the claim in the light of the judgment dated 10.09.2012 in W.P.(C) No. 13003/2012 and pass appropriate orders at the earliest, at any rate within 'two months' from the date of receipt of a copy this judgment.