T.A.ABDUL RAHIMAN Vs. PROJECT DIRECTOR

JUDGEMENT

(1.) The short judgment impugned in this writ appeal is as follows:

(2.) Instant writ appeal is filed on the following grounds:

(3.) Though Mr.M.Sasindran, learned counsel for the appellant made submission on the aforesaid grounds, we are not inclined to entertain the same, as the issues are covered by a decision rendered by this Court, reported in State of Kerala v. Joseph Velupuzhakkal [2018(3) KLT 1076]. Paragraph Nos.3 and 4, which are applicable to the case on hand are extracted hereunder: