GOPINATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Petition came to be referred to us by a learned Single Judge. The issue that falls to be considered and decided is as to whether the petitioner is entitled to be ranked as senior to respondents 3 to 6 as District and Sessions Judge.

(2.) Chronological narrative of Events:

(3.) According to the petitioner, seniority is a matter to be decided with reference to R.6 of the Rules.