STATE OF KERALA Vs. E. SARADA AMMA

JUDGEMENT

(1.) THIS appeal is filed against the judgment of the learned single Judge allowing WP(C) No.30471/10. Reading of the judgment shows that before the learned single Judge, it was conceded that the issue canvassed by the writ petitioners, respondents 1 and 2 herein, was covered in their favour by virtue of the judgment in OP No.11408/95. It is now admitted before us that WA No.469/2000 filed against the judgment in the O.P mentioned above has been dismissed by this Court and the said judgment has been confirmed by the Apex Court by dismissing the SLP filed against the Division Bench judgment.

(2.) THEREFORE , the issue canvassed by respondents 1 and 2 is settled in their favour and for that reason, the judgment under appeal does not merit interference.

(3.) WRIT appeal is, therefore, dismissed. We direct that the benefits as ordered by the learned single Judge shall be extended to respondents 1 and 2, at any rate, within three months from today.