APPUKUTTAN NAYAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE main points raised in these original petitions are the same. So we propose to dispose of these petitions by a common judgment.

(2.) IN the view that we are taking in these cases it is unnecessary to deal with all the contentions that have been raised in each of these petitions. We shall, however, refer to the main contentions.

(3.) THE validity of the order, Ex. P. 4 in Original Petition No. 1449 of 1967, Ex P. 4 in Original Petition No. 1450 of 1967, Ex. P. 5 in Original Petition No. 1530 of 1967 and Ex P. 4 in Original Petition No. 1958 of 1967 is challenged before us in these petitions. These exhibits are copies of the identical order passed by the State Government on 12 May 1967. To understand the contentions relating to the claim that this order has to be set aside, it is necessary to state a few facts.