P P PRASANTHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers :-

(2.) THERE will be a direction to the second respondent/competent authority to take appropriate action on Ext.P5, in the light also of Ext.P4, if not already taken, within three months from the date of production of a copy of the judgment by the petitioner. The writ petition is disposed of as above.