K A LAWRENCE Vs. STATE OF KERALA

JUDGEMENT

(1.) WHEN the matter came up today, learned counsel submits that an order has been passed on 29.6.2004 by the Government, by which the grievance of the petitioner stands redressed. Learned counsel for the petitioner was shown a copy of the order and on seeing it learned counsel for the petitioner submits that in the light of the said order, no further grievance exists, but he prays that the consequential benefits may be ordered. He submits that copy of the order is not yet served.

(2.) IN such circumstances, in view of the order dated 29.6.2004 referred to by the Government Pleader, the writ petition is disposed of directing the first respondent to communicate the said order to the petitioner within a period of two weeks from the date of receipt of a copy of this judgment and to disburse all the consequential benefits petitioner is entitled in law to him within a period of two months from the date of receipt of a copy of this judgment.