STATE OF KERALA Vs. APPUNNI

JUDGEMENT

(1.) This appeal is preferred by respondents 1 to 3 (State of Kerala and others) against the judgment of the learned Single Judge in O.P.No.10263 of 1991.

(2.) The Writ Petition was filed for the issuance of a writ of certiorari to quash Ext. P3 order. The learned Single Judge, by judgment dated 15-1-1992 allowed the Writ Petition quashing Ext. P3 and directing the appellants, respondents 1 to 3 in the Original Petition to post the petitioner back as Special Officer of Perintalmanna Municipality forthwith.

(3.) The facts of the case are as follows: The first respondent, petitioner in the Original Petition, was working as Special Grade Executive Officer in Perintalmanna Panchayat. When Perinthalmanna Panchayat was upgraded as Perinthalmanna Municipality by way of Ext. P1 proceedings of the Government dated 29-3-1990, he was appointed as Special Officer of that Municipality under S.412 of the Kerala Municipalities Act.