C.K.RAJENDRAN KAMBAKKARAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The judgment dtd. 21/7/2022 rendered by the learned Single Judge in the instant WP(C) No.19536/2022, is the subject matter of challenge in this intra court appeal filed under Sec.5(i) of the Kerala High Court Act, 1958.

(2.) The appellant is the petitioner in the writ petition and the respondents in the writ appeal are the respondents in the writ petition.

(3.) Heard Sri.G.Hariharan, learned counsel for the appellant; Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for official respondents 1 & 2; and Dr.V.N.Sankarjee, learned counsel appearing for respondents 3 to 8.