SOORYANATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) O.P. No. 30031 of 2002

(2.) The previous Managing Committee assumed charge on 19.10.2000. That Committee was superseded by order dated 28.9.2001 by the 2nd respondent, Deputy Director of Dairy Development. The then Managing Committee members challenged the said order by filing O.P. No. 29809/2001. The said Original Petition was disposed of by judgment dated 15.1.2002 issuing the following direction:

(3.) This Original Petition was filed by the President of the new Committee challenging Ext. P3 order passed by the Government allowing the appeal filed by the members of the previous Committee and seeking consequential reliefs. The petitioner challenged Ext. P3 mainly on the following grounds: