STATE OF KERALA Vs. JOSE A.

JUDGEMENT

(1.) The prayers in the aforecaptioned Original Petition 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.B.Vinod, learned Senior Government Pleader appearing for the petitioners (State of Kerala & two others) in the O.P/respondents in the O.A and Smt.Rekha Vasudevan, learned counsel appearing for the sole respondent in the O.P/sole applicant in the O.A before the Tribunal.

(3.) The prayers in the instant Ext.P1 Original Application, O.A No.291/2018 filed by the respondent herein before the Tribunal are as follows (see page Nos.23 & 24 of the paper book of this O.P) :