ANIL S. DAS Vs. K. VIKRAMAN

JUDGEMENT

(1.) Regard being had to the similitude of the issue involved in these two writ appeals, the same are being heard analogously and being decided by this common judgment.

(2.) In both the appeals, the appellants have challenged the judgment dtd. 20/12/2024 arising from W.P.(C) No.6667 of 2023 whereby the learned Single Judge has set aside the appointment of Sri.Anil S.Das, the appellant in WA No.2165 of 2024, as the Managing Director of Kerala State Warehousing Corporation, and further directed the appointment of the new Managing Director, in accordance with law.

(3.) Sri.K.Vikrman, the 1st respondent in W.A No.2165 of 2024, had filed the writ petition praying for the following reliefs: