M.K.MURALEEDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court with the following reliefs:

(2.) When the matter is taken up for consideration, the learned counsel for the petitioner submits that the grievance has already been projected by way of Ext.P1 complaint preferred before the 2nd respondent and that the petitioner will be satisfied if a direction is given to the 2nd respondent to have it considered and to finalise within a reasonable time.

(3.) Heard the learned Government Pleader as well.