STATE OF KERALA Vs. R.SURESH KUMAR

JUDGEMENT

(1.) The common judgment dated 04-12-2017 in W.P (C) Nos.22348/2012 and 34025/2016, rendered by the learned Single Judge of this Court, is under challenge in these intra court appeals filed under Sec.5 (i) of the Kerala High Court Act. Writ Appeal No.1447/2019 arises from the judgment in W.P (C) No.34052/2016. The judgment in W.P (C) No.22348/2012 is impugned in Writ Appeal No.1340/2019.

(2.) The State of Kerala, represented by the Secretary to Government, Science and Technology Department, the respondent No.1 in both the writ petitions, is the common appellant. The writ petitioners and the other official respondents in the writ petitions are the respondents in these appeals.

(3.) Since the subject matter is one and the same, these appeals are disposed of by way of a common judgment.