RINCY RUDIYARD.M Vs. KARTHIK E BINOD

JUDGEMENT

(1.) The appellant in W.A.No.1630 of 2025 is the 4th respondent, and the appellant in W.A.No.2745 of 2025 is a third party to W.P.(C)No.43449 of 2024. Both the writ appeals are filed challenging the judgment dtd. 19/5/2025, passed by the learned Single Judge in that writ petition. The parties to these writ appeals are referred in their status as they are in W.A.No.2745 of 2025, unless otherwise stated.

(2.) The facts which led to the filing of the present writ appeals are as follows:

(3.) Heard the learned Standing Counsel for the appellant, the learned counsel for the 1st respondent - writ petitioner, the learned Senior Panel Counsel for respondents 2 and 3, the learned counsel for the 4th respondent College and the learned counsel for the 5th respondent.