SAJU THURUTHIKUNNEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal carries challenge against judgment dated 24.10.2019 in W.P.(C).No.39032 of 2018. The appellant herein was the second petitioner and respondents 1 to 6 herein were the respondents, therein. The appellant, along with the 7th respondent herein, filed the said writ petition seeking the following reliefs:-

(2.) The party respondents as also the official respondents in the writ petition filed separate counter affidavits in the writ petition. The writ petitioners including the appellant herein, jointly filed a reply affidavit to the counter affidavit filed by the official respondents. The learned Single Judge, after considering the rival contentions, passed the impugned order dismissing the writ petition.

(3.) Heard the learned counsel for the appellant, the learned Government Pleader, the learned counsel for the fifth respondent and also the learned counsel for the sixth respondent.