LAWS(KER)-2010-11-270

PRADEEP KUMAR K Vs. STATE OF KERALA

Decided On November 08, 2010
PRADEEP KUMAR.K. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THE reliefs prayed for in the Writ Petition are the following :

(2.) SUBSEQUENT to the filing of the Writ Petition, the Government issued G.O.(Rt) No.1599/10/H.Edn. dated 10.8.2010, which reads as follows :