S VIJAYALAKSHMI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) ACCORDINGLY this writ petition is disposed of directing the second respondent to consider the petitioners herein also with notice to them and pass appropriate orders on the application for assignment expeditiously. The interim order in C.M.P. No.19277/2003 will continue till such time.