GOVERNMENT OF KERALA Vs. THOMAS P MALIAKKAL

JUDGEMENT

(1.) This is an appeal preferred by the State aggrieved by judgment dated 4.10.2009 in W.P.(C) No.36276 of 2008. The writ petition is filed with prayers as follows:

(2.) By the judgment under appeal the learned Judge directed the appellant herein as follows:

(3.) The claim of the respondent/writ petitioner arises out of a contract. It is well settled that this Court, in exercise of jurisdiction under Article 226 of the Constitution, will not normally adjudicate upon the contractual rights of the parties nor will examine the claims which eventually may culminate a decree for payment of money.