KRISHNANKUTTY Vs. JOHN

JUDGEMENT

(1.) The second respondent in O.P.No.12735 of 1992 is the appellant in this appeal. The petitioner and the first respondent in the O.P. are the respondents herein. The Original Petition was filed for the issue of a writ of mandamus to the first respondent Secretary, Regional Transport Authority, Ernakulam to dispose of Ext. P1 timings representation dated 7-7-1992 after hearing the petitioner, the second respondent and all other affected parties. This is in brief the prayer, though the actual prayer in the O.P. is cumbersome and ambiguous.

(2.) A learned single Judge of this Court disposed of the O.P. even at the admission stage, after hearing the petitioner in the O.P. and the Government Pleader. The learned single Judge, in a brief judgment, directed the first respondent to dispose of Ext. P1 representation filed by the petitioner after herring him, second respondent and all other affected parties with utmost expedition. The second respondent in the O.P. has come up in writ appeal.

(3.) We heard counsel for the appellant - Mr. P Gopalakrishna Menon as also counsel for the respondents.