JAGANNATHA PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The captioned appeal is preferred by the petitioner in W.P. (C) No. 20153/2021 challenging the judgment of the learned Single Judge dtd. 30/9/2021 by which, the following relief sought for in the writ petition was declined:

(2.) Brief material facts for the disposal of the appeal are as follows:

(3.) We have heard Sri. Roy Chacko appeared for the appellant, Sri. K.P. Harish, learned Senior Government Pleader for respondents 1 to 3 i.e., the State and its officials and perused the pleadings and materials on record.