K P THULASIDAS Vs. K S E B

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:- I) Issue a writ of certiorari quashing Ext.P1 in so far as it relates to the petitioner. II) Issue a writ of certiorari quashing Ext.P3 order. Petitioner has produced Ext.P6 in the case of one Mr.Mamukoya where the benefit was granted pursuant to direction issued by this court in O.P.No.17524/1997. If that be so there is no point in discriminating the petitioner in case the petitioner is similarly situated. I quash Ext.P3. THEre will be a direction to the first respondent to consider the matter afresh with notice to the petitioner and take appropriate action in the light of Ext.P6 extending a similar treatment to the petitioner in case he is similarly situated. THE needful shall be done within a period of three months from the date of production of a copy of this judgment. THE interim order in C.M.P.No.2481/2000 will continue till such time. THE writ petition is disposed of as above.