K.S. GOVINDAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The Kerala State Pollution Control Board is presently headed by the 4th respondent - Sri.A.B.Pradeep Kumar, as its Chairman.

(2.) The petitioner, Sri.K.S.Govindan Nair, has challenged the appointment of Sri.A.B.Pradeep Kumar, made by the Government through Ext.P9, on various grounds, but primarily that the process of selection, which culminated in the said appointment, has been vitiated by the illegal elimination of eligible persons, including himself; thereby having created an unlawful favourable terrain for certain candidates of the choice of the Selection Committee. The petitioner also alleges that his elimination from the process of selection was on account of caprice and mala fides on the part of the members of the Selection Committee and thus, prays that the appointment of Sri.A.B.Pradeep Kumar be set aside by this Court.

(3.) I have heard Sri.Jaiju Babu, learned Senior Counsel, instructed by Sri.Brijesh Mohan, appearing for the petitioner - Sri.K.S.Govindan Nair; Sri.Ramesh Babu, learned Senior Counsel, instructed by Smt.Gayathri Potti, learned counsel appearing for the 4th respondent - Sri.A.B.Pradeep Kumar; the learned State Attorney, Sri.K.V.Sohan, appearing on behalf of respondents 1 and 2 and Sri.T.Naveen, learned Standing Counsel for the 3rd respondent - Kerala State Pollution Control Board.