SHIVENDU R. SEKHAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Instant writ appeal is filed challenging the common judgment in W.P.(C) No. 3019 of 2022 and connected cases dtd. 7/2/2022, by which, the writ court having found no reason to interfere in the matter, dismissed the writ petition.

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

(3.) Short facts leading to the writ petition are as under: