STATE OF KERALA Vs. S. VIJAYAKUMAR

JUDGEMENT

(1.) The prayer in the afore captioned Original Petition filed by the petitioners herein in this O.P (State of Kerala & three others)/ respondents 1 to 4 in the O.A is as follows (See page No.11 of the paper book of this O.P):

(2.) Heard Sri.Antony Mukkath, learned Senior Government Pleader appearing for the petitioners herein. In the nature of the orders proposed to be passed by this Court in this petition, notice to the respondents in the O.P/sole original applicant in the O.A and R5 in the O.A before the Tribunal will stand dispensed with.

(3.) The prayers in Ext.P1 original application, O.A No.230/2018 filed by R1 herein/applicant before KAT, Thiruvananthapuram Bench are as follows (See page No.26 of this paper book):