B.KAIRALY Vs. DEEPAK. K

JUDGEMENT

(1.) The aforecaptioned writ appeals filed under Sec.5(i) of the Kerala High Court Act, are directed against the impugned judgment rendered on 2/12/2022 by the learned Single Judge, disposing of the instant Writ Petition (Civil), W.P(C)No.8756/2021.

(2.) The sole appellant in W.A No.2016/2022 is R-1 in the W.P(C). Whereas, the two appellants in W.A No.2008/2022 are respondents 2 & 3 in the W.P(C). R-1 in the above writ appeals is the writ petitioner. The other official respondents in the W.P(C) are also arrayed as the other respondents in these writ appeals.

(3.) Heard Sri.Jawahar Jose, learned counsel appearing for the sole appellant in W.A No.2016/2022, Sri.M.Sasindran, learned counsel appearing for the appellants in W.A No.2008/2022, Sri.P.N.Mohanan, learned counsel appearing for R-1 in these writ appeals (writ petitioner) and Sri.K.P.Harish, learned Senior Government Pleader appearing for the official respondents in these writ appeals.