SHIBA.M.SAMUEL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following relief:

(2.) Heard learned Senior Counsel appearing for the petitioner and the learned Additional Advocate General appearing for the respondents.

(3.) The contention raised in this writ petition is essentially that the petitioners, who are Members of the Consumer Disputes Redressal Forum in the districts of Kasaragod, Kozhikode and Idukki respectively, whose terms have expired in October, 2018, are liable to be granted extension of term of appointment, since new members have not been appointed by the respondents. It is stated that in the District Forum at Kasaragod, there are only two members at present. Likewise, there are vacancies in Kozhikode and Idukki as well and the District Forums are unable to carry out their functions.