C V PADMARAJAN Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) W.P.(C) 13804 of 2008 is filed by the 5th accused, C.V. Padmarajan who was the Minister for Electricity and Coir in the State of Kerala for the period from 1991-1995 when the Ministry led by the United Democratic Front ('UDF' for short) was in power in the State of Kerala. The prayer in the said Writ Petition filed on 28-4-2008 is the following:

(2.) Writ Petition (C) No. 20817 of 2008 is filed by the first accused R. Narayanan who was the Chairman of the Kerala State Electricity Board (K.S.E.B. for short) during the period from 20-8-1991 to 19-6-1993. The reliefs prayed for in the said Writ Petition are the following:

(3.) I heard Senior Advocate Sri N. Dharmadari appearing for the petitioner (A-5) in W.P. (C ) 13804 of 2008, Adv. Sri V. Ajith Narayanan, the learned counsel appearing for the petitioner (A-1) in W.P.C. 20817 of 2008, Advocate Sri P. S. Biju appearing for R. Sivadasan (A-3 - 7th respondent in W.P.C. 13784/08) former Chairman of K.S.E.B. who took over from first accused R. Narayanan and Adv. Sri K. K. Raveendranath, the learned Addl. Director General of Prosecutions and Adv. Sri P. N. Sukumaran, the learned Public Prosecutor appearing for the State. THE FORMER POWER MINISTER'S (A-5) STAND