ABRAHAM JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE challenge made in this writ appeal is against the judgment rendered by the learned Single Judge in WP(C) No.7017 of 2007 and connected matters.

(2.) THIS writ appeal is filed against the very same judgment in WP(C)7958/2007, whichcameup for consideration before us in W.A. 826/2007 and we have already dismissed the said Writ Appeal by order dated 29/03/07. In view of the above, this writ appeal is dismissed. However, whatever observations contained in the said judgment will be applicable to the appellant herein also.