STATE OF KERALA Vs. ARUN GEORGE

JUDGEMENT

(1.) The Issue arising in these cases being common, the cases were heard together and are disposed of by this common judgment.

(2.) WA No. 2529 of 2005 is treated as the leading case and the pleadings in that case, along with the pleadings and documents in RP No. 101/08 are referred to, for convenience.

(3.) This appeal filed by the State of Kerala and Others, arises from the judgment of the learned Single Judge in WP (C) 482 of 2005. Since the matter is being reconsidered consequent on our order in RP Nos. 101 of 2008 and 180 of 2008. In which several additional documents have been produced and affidavits filed, we consider it only appropriate that the facts and the documents are referred to in detail.