SAJEEV K P Vs. STATE OF KERALA

JUDGEMENT

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

(2.) IN case the petitioners have still any grievance left, they may approach the Government, in which case, appropriate action in accordance with law in the matter with notice to the petitioners will be taken, without discriminating the petitioners, within another four months. The writ petition is disposed of as above.