JOHNY JOSEPH Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT DEPARTMENT OF LOCAL SELF ADMINSTRATION GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) EXT.P6 is an order passed by the Secretary of the Municipality exercising his powers under Section 406 of the Act. It is challenging this order, the writ petition has been filed.

(2.) ADMITTEDLY, statutory remedies are available against this order and the only reason highlighted in this writ petition is that the petitioner has been discriminated. The case of discrimination is sought to be substantiated by contending that while the impugned order has been passed against the petitioner, similar benefit has been extended to others.

(3.) WRIT petition is disposed of as above.