STATE OF KERALA Vs. K. A. ABDUL RAHIMAN

JUDGEMENT

(1.) The prayers in the aforecaptioned Original Petition filed under Articles 226 & 227 of the Constitution of India are as follows: (see page Nos.15 & 16 of the paper book of this O.P) :

(2.) Heard Sri.B.Vinod, learned Senior Government Pleader appearing for the petitioners (State of Kerala, Principal Chief Conservator of Forest & another) in the O.P/respondents in the O.A and Sri.P.J.Elvin Peter, learned counsel appearing for the sole respondent in the O.P/sole original applicant in the O.A before the Tribunal .

(3.) The prayers in Ext.P1 Original Application, O.A.No.2315 of 2017 filed before the Kerala Administrative Tribunal, Thiruvananthapuram, by the 4th respondent/Original Applicant are as follows: (see page Nos.30 and 31 of the paper book)