SAJEESH M JANARDHANAN Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) HEARD. Without expressing anything on merits, this writ petition is disposed of directing that, if Exts.P3 and P4 are received and pending, the same same shall be taken up, considered and disposed of by the competent among the respondents, within a period of two months, from the date of receipt of a copy of this judgment.