ABDUL KAREEM Vs. STATE OF KERALA

JUDGEMENT

(1.) THE challenge is on Ext.P4 order passed by the 5th respondent. One of the main grounds taken in the writ petition is that the same is passed in violation of the principles of natural justice. No notice was issued to the petitioner and no reasons are also stated in Ext.P4. Petitioner has submitted Ext.P5 representation before the Government. THEre will be a direction to the first respondent to look into Ext.P5 and take appropriate action thereon in accordance with law with notice to the petitioner, within four months from the date of production of a copy of the judgment. THE writ petition is disposed of as above.