LAWS(KER)-2011-3-237

GEORGE THOMAS OLICKAL Vs. CHIEF SECRETARY TO GOVERNMENT

Decided On March 14, 2011
GEORGE THOMAS OLICKAL Appellant
V/S
CHIEF SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) THE first prayer in the writ petition reads as follows:

(2.) RESPONDENTS 5 and 6 have filed a counter affidavit, paragraph 8 of which reads as follows: