JAISON T Vs. STATE OF KERALA

JUDGEMENT

(1.) The aforecaptioned writ appeal has been directed against the impugned judgment dtd. 22/3/2023, rendered by the learned Single Judge dismissing WP(C) No.9880/2022. The appellant herein is the petitioner in the WP(C) and the respondents herein are the respondents in the WP(C).

(2.) Heard Sri.Pramod J. Dev, learned counsel appearing for the appellant, Sri.K.P.Harish, learned Senior Government Pleader appearing for official respondents 1 & 2 and Sri.B.S.Swathikumar, learned counsel appearing for R3 & R4 (Co-operative Society Employer).

(3.) The prayers in the instant Writ Petition (Civil) WP(C) No.9880/2022, filed by the appellant herein, are as follows: