LAWS(KER)-2013-5-81

K.N.BALAKRISHNAN NAMBIAR Vs. PRINCIPAL

Decided On May 22, 2013
K.N.Balakrishnan Nambiar Appellant
V/S
PRINCIPAL Respondents

JUDGEMENT

(1.) ADMIT .

(2.) THE 3rd respondent appears through counsel. Respondents 1 and 2 are served but there is no response.

(3.) THE learned counsel submits that from Ext.P4 that it is clear that the final report and other documents referred to in Ext.P4 are received by the 1st respondent.