DEEPU K. C. Vs. STATE OF KERALA

JUDGEMENT

(1.) Being aggrieved by the impugned Ext.P-3 final order dtd. 23/11/2021 in O.A. (Ekm) No.1591/2021, the original applicant therein has filed the instant original petition under Articles 226 & 227 of the Constitution of India with the following prayers:-

(2.) Heard Sri.Ranjith Thamban, learned Senior counsel instructed by Sri.P.N. Santhosh, learned counsel appearing for the petitioner in the O.P./applicant in the O.A. and Sri.B. Unnikrishna Kaimal, learned Senior Government Pleader appearing for the respondents in the O.P./respondents in the O.A.

(3.) The original petitioner herein has filed the instant Ext.P-2 O.A.(Ekm) No.1591/2021 with the following prayers:-