D RAVEENDRAN Vs. ASSISTANT ENGINEER ELECTRICAL SECTION

JUDGEMENT

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

(2.) LEARNED Standing Counsel submits that the petitioner has pursued the very same grievance before the Consumer Disputes Redressal Forum, Kollam in O.P.329/03. Therefore, without prejudice to the liberty to the petitioner to pursue the matter before the Fourm, this writ petition is closed.