D. AJAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Before the writ court, petitioner/appellant has sought for the following reliefs:

(2.) The writ court, vide a common judgment dtd. 8/7/2022 in W.P.© No.4655 of 2022 and connected cases, dismissed the writ petitions holding as follows:

(3.) Being aggrieved, instant writ appeal is filed.