THOMAS CHANDY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a Minister in the Council of Ministers of the State of Kerala, and a member of the Kerala Legislative Assembly representing the Kuttanad Assembly Constituency, has filed this writ petition under Article 226 of the Constitution of India, seeking the following reliefs :

(2.) We were today perplexed, to say the least, to see a writ petition filed by a petitioner, who is concededly a Minister and a member of the Council of Ministers of the Government of Kerala, against his own government and its functionaries.

(3.) The first respondent, in this writ petition is shown as "The State of Kerala represented by the Chief Secretary, Secretariat, Thiruvananthapuram" and the petitioner has sought the following reliefs: