STATE OF KERALA Vs. R. RAJESH

JUDGEMENT

(1.) The prayer in the afore-captioned original petition filed under Articles 226 and 227 of the Constitution of India is as follows (see page No.8 of the paper book of the Original Petition):

(2.) Heard Sri.Antony Mukkath, learned Senior Government Pleader appearing for the petitioner State of Kerala in the O.P./sole respondent in the O.A. and Sri.P.Mohandas, learned counsel appearing for the sole respondent in the O.P./sole applicant in the O.A. before the Tribunal.

(3.) The prayers in Ext.P1 original application, O.A.(E) No.1295 of 2017 filed by R1 herein before the Tribunal are as follows (see page Nos.19 and 20 of the paper book of the OP):