JOBISH MATHEW Vs. KERALA STATE AUDIO VISUAL

JUDGEMENT

(1.) PETITIONERS approached this Court with certain grievances regarding irregular appointments made by the first respondent and also regarding their salary. It is seen that the petitioners had already represented the grievances before the second respondent as per Exts.P16 and P17. There is no counter affidavit. In case no orders have been passed on those representations, there will be a direction to the second respondent to look into Exts.P16 and P17 and take appropriate action thereon in accordance with law within a period of four months from the date of receipt of a copy of the judgment. In case any of the parties requests for an opportunity for hearing, the same shall also be granted. The writ petition is disposed of as above.