(1.) THE petitioner seeks a writ of certiorarified mandamus to quash the order of the first respondent made in Na. Ka. En. 495/2007/e1 dated 7. 2. 2007, and to direct the respondents 1 to 3 to approve the petitioner as qualified plumber.
(2.) THE affidavit in support of the petition and the counter affidavit by the first respondent are perused. The Court heard the learned Counsel for the petitioner, learned Additional Government Pleader for the respondents 2 and 3 and the learned Counsel for the respondents 1 and 4.
(3.) THE only grievance of the petitioner is the rejection of his representation dated 14. 12. 2006, despite the orders of this Court in WP No. 801 of 2007, wherein a direction was given to the first respondent municipality to consider his application within a period of three weeks for the approval the petitioner as qualified plumber.