BABU C GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The case of the petitioners, briefly, is as follows:

(2.) I heard learned counsel for the petitioners and learned counsel for the Corporation, besides learned Government Pleader.

(3.) Learned counsel for the respondents do not dispute that the matter is covered by Exts.P2 and P3 judgments. So, the petitioners are entitled to the benefit of the said judgments. The impugned order Ext.P1 shows that the application filed by the petitioners was rejected for two reasons: