JAYAKUMAR Vs. HIGH COURT OF KERALA

JUDGEMENT

(1.) AGGRIEVED by judgment dated 8th December, 2010 in W.P.(C) No.36647 of 2010 the unsuccessful petitioner therein preferred the instant writ appeal.

(2.) THE dispute pertains to the selection of District Judges pursuant to a notification dated 16.4.2007.

(3.) IT can be seen that the prayers are not based on any legal right. Coupled with the irresponsibility of the appellant/petitioner in making a statement at page 6 of the writ petition which reads as follows: