AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 114 wordsShoba Annamma Eapen, J
The writ petition is filed by the petitioner seeking for a direction to the 1st respondent to consider Ext.P6 application filed in the year 2014. The interim prayer of the petitioner is to direct the 1st respondent to consider Ext.P6 application before starting 2014-15 academic year. Now, we are in the year 2023.
If the petitioner has any subsisting grievance, the petitioner shall file a fresh application before the 1st respondent and if such application is filed the Government shall consider and pass orders in the application as expeditiously as possible, after affording an opportunity of hearing to the petitioner.
The writ petition is disposed of, as above.