MEHASOOM A MOHAMMED KUTTY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) IT is seen that the appointment of 4th respondent has already been approved pursuant to the directions issued by this Court as per Ext.R4(j) judgment in O.P. No.26824/2002 conn. cases. Therefore if still aggrieved, it is for the petitioner to pursue the matter before the appropriate forum challenging the judgment since it is submitted that Ext.R4 (j) judgment has become final. The writ petition is disposed of as above.