RAMAN MENON Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) I take the view that this petition should be dismissed on the ground of laches.

(2.) The petitioner and the 2nd respondent are employees of the 1st respondent, the Cochin Devaswom Board, Trichur. Ext. P9 is an order of the Board dated 11-6-1956 by which it reversed an earlier decision and held that the 2nd respondent should be considered as senior to the petitioner in service. The Board said:

(3.) The prayer in the petition is: