(1.) PETITIONER has certain complaints regarding the selection of Learner Support Centers at Kannur by the first respondent University for its Institute of Distance Education. PETITIONER has filed Ext.P9 representation in this regard to the first respondent. PETITIONER seeks expeditious disposal of the same.
(2.) THE learned Standing Counsel for the University submits that the final selection has been taken after considering objections from every quarters and therefore there is no necessity to consider Ext.P9 separately.