STATE OF KERALA Vs. KUMARI GIRIJA V

JUDGEMENT

(1.) The State of Kerala represented by its Principal Secretary to Science, Technology and Environment Department, the respondent No.1 in W.P(C)No.37165/2018, has filed this intra court appeal under Sec.5 of the Kerala High Court Act challenging the judgment dated 23-09-2019 in the writ petition. The writ petitioner is the respondent No.1. Kerala State Council for Science, Technology and Environment (KSCSTE), Jawaharlal Nehru Tropical Botanic Garden and Research Institute and its Registrar, who were the respondents 2 to 4 in the writ petition, are the respondents 2 to 4 in this appeal.

(2.) We have heard Sri.B.Vinod, learned Senior Government Pleader appearing for the appellant, Sri.P.C.Sasidharan, learned Standing Counsel appearing for the respondent No.2 and Sri.C.K.Karunakaran, learned counsel appearing for respondent Nos.3 and 4.

(3.) The Writ petition was filed with the following prayers: