SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Instant writ appeals are filed challenging the judgments dated 19.12.2019 in W.P.(C) No. 24661 of 2019 and W.P.(C).No.21175 of 2019, by which the writ court dismissed the writ petitions holding that if at all the petitioners have any grievance against the application of IRC Guidelines and MORTH Norms in the matter of considering their requests for No Objection Certificates under Rules 144 of the Rules, they cannot approach this Court before a decision is taken on the application.

(2.) The very same issue has been considered by this Court in W.A. No. 27 of 2020 and connected cases, and this Court as per judgment dated 05.03.2020 allowed the writ appeals. The operative portion of the said judgment reads thus:

(3.) Since the issue is already covered in favour of the appellant, Sri. Surin George Ipe, Sr. Government Pleader, is put on notice for respondents 1 to 4 and Sri.M.Gopikrishnan Nambiar, learned Standing Counsel for the Indian Oil Corporation is also put on notice for the 5 th respondent.