O. M. KAREEM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner took voluntary retirement while working as Civil Police Officer. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P8 order dated 01.06.2019 of the 1st respondent State, whereby his application for stamp vendor licence in the premises of this Court stands rejected. The petitioner has also sought for a writ of mandamus commanding the 1st respondent State to issue him stamp vendor licence in the premises of this Court.

(2.) On 18.06.2019, when this writ petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for the respondents.

(3.) A statement has been filed on behalf of the 1st respondent State, opposing the reliefs sought for in this writ petition. The petitioner has filed a reply affidavit dated 01.09.2020, reiterating the contentions raised in the writ petition.