S BALARAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this writ petition are as follows:

(2.) Heard the learned counsel for the petitioner and the learned Senior Government Pleader appearing for respondents.

(3.) It is submitted that the petitioner, who had retired from service while working in the University on 30.11.1994, had been appointed as member of the State Human Rights Commission by Ext.P1 order dated 11.12.1998. He had served as Acting Chairperson of the Commission from 17.10.2003 and vacated the office on 15.12.2003 on completing his term of service.