KESAVAN NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) The judgment dated 14-02-2019 of the learned Single Judge of this Court, in W.P(C) No.3810/2018, is under challenge in this intra court appeal filed under Sec.5 of the Kerala High Court Act.

(2.) The appellant is the writ petitioner. Respondents in this writ appeal are the respondents 1 to 4 in the writ petition.

(3.) Heard Sri.T.C.Govindaswamy, learned counsel appearing for the appellant and Smt.O.M.Shalina, learned Central Government Counsel appearing for the respondents.