HAMSAKOYA Vs. ADMINISTRATOR KAVARATTI ISLAND

JUDGEMENT

(1.) These writ petitions being connected are disposed of through this common judgment.

(2.) Counter affidavit is filed in WP (C) No.18480/07. Therein it is inter alia stated as follows:

(3.) I heard learned counsel for the parties. Learned counsel for the petitioners in WP (C) No. 18480/07 Sri. T. M. Kochunni would submit that even though the petitioners have tendered their resignation and it was received by the Chairperson on 31/01/2007, the Chairperson refused to accept the same. According to him under Regulation 25 it must be treated that the Chairperson has power. He would further point out sub regulation 5 of Regulation 28 to contend that the dispute relating to the resignation of the petitioners was decided contrary to the said provision as Ext. P10 is beyond 30 days. He further contends that the matter was not referred by the Chairperson to the Administrator and there must be a reference by the Chairperson to the Administrator under sub regulation 5 of Regulation 28. He would finally contend that petitioners were not afforded an opportunity to present their case. A decision is taken as Ext. P10 by which their interests are adversely affected without hearing them, it is submitted.