CHANDRA CHOODAN NAIR S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Mr. S. Chandra Chooden Nair, an Advocate, has filed the instant public interest writ petition, for the following reliefs:

(2.) Pending disposal of the writ petition, petitioner has also sought for an interim prayer directing State of Kerala, represented by the Chief Secretary to the Government; the Principal Secretary, Department for General Administration, Thiruvananthapuram and the Principal Secretary, Department of Finance, Thiruvananthapuram, respondents 1 to 3, to issue the following directions:

(3.) Brief facts leading to the filing of the writ petition are as under: