RAGHAVAN Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) THE petitioner is the Chairman of the Mattancherry Municipal Council. He challenges the validity of Ext. P. 2, a notification of the Government dated 15 -12 -1957 and Ext. P. 1, an order of the Government dated 17 -12 -1957. The notification reads as follows:

(2.) GOVERNMENT accordingly appoint Dr. (Shri) C.K. Kumaran former Health Officer of the Council to be the Health Officer of the Municipality till an Officer is appointed by the Council with the approval of the Government.

(3.) EXT . P. 3, a memorandum dated 15 -11 -1957, to which my attention has been drawn cannot possibly be construed as a communication of the type contemplated by S. 67. The relevant portion of Ext. P. 3 reads as follows: -