NALINAKSHAN NAMBBIAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed with the prayers as follows:

(2.) The orders Exts.P1, P3 and P4 referred to in the prayer, in our opinion, are orders dealing with the service conditions of the employees of the first Respondent State of Kerala. It is repeatedly pointed out by the Supreme Court that no public interest writ petition is maintainable regarding the service conditions of the employees of the State and only the aggrieved employees could invoke the jurisdiction under Article 226 of the Constitution of India.