SAJAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) By way of the present writ petition filed in the nature of public interest under Article 226 of the Constitution of India, the petitioner has sought for the following reliefs:-

(2.) Having heard the learned Advocate appearing for the petitioner, we dispose of this writ petition with the following directions:- The 3rd respondent is hereby directed to consider and pass orders on Exts. P5 and P9 representations, in accordance with law. The order shall be passed only after providing an opportunity of hearing to all concerned.