LAWS(KER)-2006-10-45

K HARINDRAN Vs. STATE OF KERALA

Decided On October 09, 2006
K.HARINDRAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) CM Appln. No. 1035 of 2006

(2.) WA No. 1778 of 2006

(3.) Reversion to accommodate a candidate advised by the Public Service Commission for appointment as L. D. Typist (Kannada), was impugned by the appellant /writ petitioner unsuccessfully. Therefore, this appeal.