P RAMAN NAIR Vs. STATE

JUDGEMENT

(1.) The petitioner challenges the validity of Ext. A, an order of the Government of Travancore - Cochin dated 1.11.1956. As far as Para.2 of the said order is concerned it is agreed that as no action has been taken in pursuance of the said paragraph I need do no more than reserve the right of the petitioner to move this court afresh, if and when action is taken on the basis of the said paragraph.

(2.) Para.1 alone of Ext. A has hence to be considered. It reads as follows:

(3.) S.69(2) of the Travancore - Cochin Panchayats Act, 1950, provides: