RAGHUNATHAN Vs. COFFEE BOARD

JUDGEMENT

(1.) This appeal arises from the judgment dtd. 28/1/2021 in W.P(C)No.4120/2014 passed by a learned Single Judge of this Court. By the impugned judgment, the learned Single Judge declined to grant any reliefs to the appellant/petitioner and closed the writ petition.

(2.) The appellant instituted the writ petition with the following prayers:

(3.) Heard Sri.P.B.Krishnan, the learned counsel appearing for the appellant, Sri.M.Gopikirishnan Nambiar, the learned Standing Counsel for respondents 1 & 2, and Sri.P.Vijayakumar, the learned Assistant Solicitor General of India, appearing for respondent No.3.