DR. P.N. PREMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) AGGRIEVED by the judgment dated 12th July, 2010 in W.P.(C) No. 33375 of 2009, the unsuccessful Petitioner therein preferred the present writ appeal. The writ petition itself was filed with the prayers as follows:

(2.) IN view of the said prayer, the learned Judge of this Court by the judgment under appeal opined that the Appellant could not have directly approached this Court without first approaching the Central Administrative Tribunal in view of the law declared by the Supreme Court in L. Chandra Kumar v. Union of India and Ors. : (1997) 3 SCC 261. We see no reason to take a different view than the one taken by the judgment under appeal.