C.K.PURUSHOTHAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The case projected in the aforecaptioned Writ Petition (Civil) is as follows: -

(2.) Apart from urging the various submissions and contentions of the petitioner, as made out on the basis of the pleadings and materials available on record, Sri.P.M.Pareeth, learned counsel for the writ petitioner has also submitted that this Court may direct the competent authority of the 1st respondent State Government to render a considered decision on Ext.P -4 representation, without much delay, after affording a reasonable opportunity of being heard to the petitioner.

(3.) Heard Sri.P.M.Pareeth, learned counsel for the writ petitioner, the learned Government Pleader appearing for the 1st respondent State Government and Sri.M.Gopikrishnan Nambiar, learned Standing Counsel appearing for the 2nd respondent Indian Institute of Handloom Technology, Kannur.