SUBRAHMANIAM SWAMY Vs. STATE OF KERALA

JUDGEMENT

(1.) These two Writ Petitions are filed in public interest. The Petitioner in W.P.(C). No. 35180 of 2009 is a former Minister of the Union of India.

(2.) W.P.(C). No. 35180 of 2009 is filed with the prayers as follows:

(3.) The impugned order-Exhibit P1 is an Order dated 14.10.2009 evidencing a decision taken by the Government of Kerala. The relevant portion reads as follows: