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Judgment
Sathish Ninan, J.
Petitioner is a Driver of the 1st respondent Corporation. He intends to go abroad. For the said purpose, he has put in an application for Leave Without Allowance. He seeks for an expeditious consideration of the application.
Heard the learned counsel on either sides.
Ext.P3 is the receipt evidencing that the application as mentioned by the petitioner has been received by the 1st respondent Corporation. Corporation shall pass appropriate orders on the application without delay.
Accordingly, the writ petition is disposed of directing 2nd respondent to consider and pass appropriate orders on the application mentioned above, if received, as expeditiously as possible and at any rate, within a period of three weeks from the date of receipt of a copy of this judgment, after affording an opportunity of hearing to the petitioner.