C R MANOHARAN Vs. DISTRICT EXECUTIVE OFFICER

JUDGEMENT

(1.) BY Ext.P3 order, the final determination order passed by the District Executive Officer, Kerala Motor Transport Workers Welfare Fund Board, Ernakulam dated 30.10.2006 was stayed by the Government till the disposal of appeal subject to condition that the petitioner would remit 35% of the balance assessed amount within two months from the date of the order. This order was challenged in W.P.(C) No.2553 of 2007. BY judgment dated 31st January,2007, the learned Single Judge dismissed the writ petition, without interfering with the impugned order.

(2.) CHALLENGING the above judgment, this writ appeal is filed. We have also gone through the impugned order. We see no ground to interfere with Ext.P3 order. Upholding the judgment in W.P.(C) No.2553 of 2007 dated 31st January,2007, the writ appeal is dismissed.