ZAKIR HUSSAIN T Vs. STATE OF KERALA

JUDGEMENT

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

(2.) THERE is no counter affidavit. THERE will be a direction to the 2nd respondent to forward Ext.P3 to the 1st respondent within a period of one month from the date of production of a copy of this judgment. THEREafter the Government will consider the matter with notice to the petitioners and respondents 2 and 3 and appropriate action thereon in accordance with law in the matter will be taken within another four months. The writ petition is disposed of as above.