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Judgment
Kurian Joseph, C.J.—Petitioner has filed this writ petition with the following prayers:
(i) That this Hon''ble court may kindly be pleased to call for the record of this case and issue writ of mandamus against the respondents in the facts and circumstances of the matter and issue appropriate orders/directions.
(ii) That the respondents be directed not to discriminate with the petitioner and provide work to him in parity to the other similarly situated persons.
The petitioner may file an appropriate representation before the second respondent, in which case the second respondent will take appropriate action, without disturbing the petitioner, within another three months. The writ petitions stands disposed of, so also the pending application(s), if any.
Copy dasti.