P K KRISHNASWAMY Vs. STATE OF KERALA; DISTRICT EDUCATIONAL OFFICER; HEADMASTER, SARVAJANA HIGH SCHOOL; P CHANDRASEKHARAN,S/O M KUNHUNNI NAIR

JUDGEMENT

(1.) The Manager of Sarvajana High School, Puthucode, Mr.P.K.Krishnnaswamy, is the appellant in these two appeals. OP No.23143/02 filed by Mr.P.Chandasekharan, a Full-time Menial of the appellant's school and OP No.34481/02, filed by the appellant himself, were heard and disposed of by this Court by a common Judgment dated 14.09.2007. The OP filed by Mr.P.Chandrasekharan was allowed with costs and the OP filed by the appellant was dismissed with costs. These Writ Appeals are filed, mainly challenging the award of costs.

(2.) The relevant portion of the Judgment, dealing with payment of costs reads as follows :

(3.) We heard the learned counsel for the appellant and also the learned Government Pleader, appearing for the official respondents. Going by the common Judgment, we find no merit in the contentions of the appellant. But, the learned counsel for the appellant submits that as evident from Annexure-E produced along with IA No.167/08 in WA No.328/08, the amounts due from the appellant, have already been recovered.