REGENT COMPUTRONICS PVT. LTD.

Sujanapal P. Appellant

V/S

STATE OF KERALA And ORS. Respondents

Referred Judgements :-

ANOWAR HUSSAN VS. AJOY KUMAR MUKHERJEE [REFERRED TO]
ISHWAR CHAND JAIN VS. HIGH COURT OF PUNJAB AND HARYANA ANR ANOTHER [REFERRED TO]
STATE OF ORISSA VS. SHARAT CHANDRA SAHU [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHIRISHKUMAR RANGRAO PATIL [REFERRED TO]
MADHU BALA VS. SURESHKUMAR [REFERRED TO]
STATE OF PUNJAB VS. RAJ SINGH [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
P C JOSHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. PUBLIC CONCERN FOR GOVERNANCE TRUST [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
MAHESH CHAND SHARMA VS. STATE OF U P [REFERRED TO]
RAJENDER SINGH PATHANIA VS. STATE OF N C T OF DELHI [REFERRED TO]
KHANAPURAM GANDAIAH VS. ADMINISTRATIVE OFFICER RANGA REDDY DISTRICT COURT [REFERRED TO]
INFOSEEK SOLUTIONS VS. KERALA LAW TIMES [REFERRED TO]
ABDULLA K M VS. SECRETARY [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) These appeals are against the judgment in a writ petition. In their listed sequence, they are respectively by the writ petitioner; the third respondent, a judicial officer; and, the first respondent State of Kerala. The parties are referred to hereinafter in terms of their status in the writ petition.

(2.) The reliefs sought for by the writ petitioner are for an order directing the State to pay Rs. 10 lakhs as compensation to the petitioner by way of public law remedy; for a direction to the State to realise that compensation amount from the third respondent judicial officer; to direct the second respondent High Court of Kerala to initiate disciplinary proceedings against that judicial officer; and for other appropriate reliefs as this Court may deem fit to grant.

(3.) The facts and circumstances which led to the filing of the writ petition are as follows:

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SUJANAPAL P. Vs. STATE OF KERALA AND ORS.

Referred Judgements :-

JUDGEMENT

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