RAMACHANDRAN N Vs. S MADHU

JUDGEMENT

(1.) The question referred for decision of the Full Bench is the following:

(2.) W.P.(C) No. 11178/2005 was disposed of along with the connected writ petitions, viz. 16863/2003,29059/2004, 11178/2005, 11242/2005, 12802/2005 and 16332/2005 by a common judgment. W.A. No. 1505/2006 filed against the judgment in W.P.(C) No. 29059/2004 was dismissed by a Division Bench consisting of K.A. Abdul Gafoor and Justice K.P. Balachandran, JJ. on 19.9.2006, confirming the judgment of the learned Single Judge (K. Balakrishnan Nair, J.) (as he then was). When W.A. No. 1466/2006 came up for hearing before another Division Bench, consisting of Chief Justice S.R. Bannurmath and Kurian Joseph, J. (as he then was), the matter was referred to the Full Bench doubting the correctness of the judgment in W.A. No. 1505/2006.

(3.) We heard learned Senior Counsel Shri P. Ravindran and learned Counsel Shri B. Gopakumar, appearing for the appellants/petitioners, Shri P. V. Mohanan, learned counsel appearing for the contesting respondents and Smt. Girija Gopal, learned Senior Government Pleader appearing for the official respondents.