E.J.THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ appeals arise from the common judgment in three writ petitions viz, W.P.(C) No.40266 of 2017 and W.P.(C) Nos.16828 and 22866 of 2018.

(2.) Appellants in W.A.No.1447 of 2021 are the petitioners in W.P.(C) No.22866 of 2018, appellants in W.A.No.1448 of 2021 are the petitioners in W.P.(C) No.40266 of 2017, appellants in W.A.No.1462 of 2021 are petitioners 1 to 3 in W.P.(C) No.16828 of 2018 and the appellant in W.A.No.1486 of 2021 is the fourth petitioner in W.P.(C) No.16828 of 2018.

(3.) As the questions arise for consideration in the writ appeals are closely interlinked, they are disposed of by this common judgment. Parties and documents are referred to in this judgment, unless otherwise mentioned, as they appear in W.P.(C) No.40266 of 2017.