LAWS(KER)-2021-3-255

AJAI CHANDRA R. Vs. DIRECTOR, AGRICULTURAL

Decided On March 09, 2021
Ajai Chandra R. Appellant
V/S
Director, Agricultural Respondents

JUDGEMENT

(1.) The prayers in the instant Original Petition (KAT) filed under Articles 226 & 227 of the Constitution of India are as follows (see page No.8 of the paper book of this O.P) :-

(2.) Heard Sri.P.V.Mohanan, learned Advocate instructed by Sri.P.N.Biju, learned counsel appearing for the petitioner in the O.P/sole applicant in the O.A before the Tribunal & Sri.B.Vinod, learned Senior Government Pleader appearing for the respondents in the O.P/respondents in the O.A before the Tribunal.

(3.) The prayers in the instant Ext.P-2 Original Application, O.A. No.2026/2018 filed by the petitioner herein before the Kerala Administrative Tribunal, Thiruvananthapuram Bench are as follows (see page No.30 of this paper book) :-