J RAGINI Vs. KERALA TOURISM DEVELOPMENT

JUDGEMENT

(1.) Heard counsel for the petitioner and counsel for the respondent.

(2.) Pursuant to the notification published by the respondent in the newspapers on 14-9-2006 inviting applications for the post of Hotel Receptionist, the petitioner has submitted Ext. P1 application. She apprehends that her application is not likely to be considered by the respondent and has approached this Court seeking for directions to the respondent to consider Ext. P1 and to call her for interview.

(3.) Standing counsel submits that the processing of applications has not so far commenced and as and when the same is done the application of the petitioner also will be considered on merits subject to her satisfying the eligibility conditions. This submission is recorded. I think, this will be sufficient relief for the petitioner at this stage. The writ petition is accordingly disposed of.