P K ABOOBACKER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) PETITIONERS pray for an opportunity to move the Government. In the event of the petitioners thus approaching the Government, the matter will be duly examined by the Government with notice and opportunity for hearing to the first three petitioners and appropriate orders in accordance with law thereon will be passed within another four months. The writ petition is disposed of as above.