THE CHAIRMAN, THE RUBBER BOARD Vs. VALSAMMA MATHEW

JUDGEMENT

(1.) The respondents in W.P.(C) No.87 of 2018 are the appellants herein. The appellants impugn the judgment of the learned Single Judge, dated 13.06.2018, in the said writ petition, as per which rather innocuous looking directions have been issued to them to re-consider the writ petitioner's representation, which was placed on record as Ext.P6.

(2.) In normal circumstances, since all that was directed by the learned Single Judge to be done by the appellants was to reconsider the writ petitioner's representation, it should not have engaged the attention of this Court in appellate proceedings. However, the appellants point out that, while making these directions, the learned Single Judge has added that Exts.P5 and P7 be not taken into account while such re-consideration is made and according to the appellants, this causes injustice in this particular matter, since Ext.P5 was neither challenged nor impugned by the writ petitioner in the writ petition.

(3.) On the above factual basis, the appellants have filed this appeal impugning the judgment, to the extent to which re-consideration of Ext.P6 has been ordered, disregarding Exts.P5 and P7.