RAMACHANDRAIYER Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petition is by the plaintiff, who has sued for his service having been wrongly terminated by the erstwhile Travancore State. In the plaint he has averred that he had been dismissed from service on March 24, 1943, that on appeal a direction was given about his being provided for in some Government sponsored concern, and that he had petitioned to give effect to the undertaking, but on August 11, 1955, he was informed that the case would not be reopened. On the aforesaid averments, he has claimed the following reliefs: -