P. Sam Koshy, J
1. The limited relief which the petitioners have sought for is, for a decision on the representation which they have filed vide Annexure P-1 before
respondent no.2.
2. According to the petitioners, they had worked with the respondents in the past as contractual employees and they were given assurance of being
subsequently appointed with the respondents, but in spite of that the petitioners' case has not been considered.
3. Given the nature of dispute raised and the fact that the relief sought for is only to decide the representation, this Court is of the opinion that ends of
justice would serve if the respondent no.2 in consultation with respondent no.1 shall take a decision on the representation of the petitioners at the
earliest.
4. The writ petition accordingly stands finally disposed of.
