COL K MALAIAPPAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE above writ appeal arises against the order of the learned single Judge made in W.P. No. 1387 of 1997.

(2.) THE petitioner in the writ petition is the appellant in the above writ appeal and the respondents are the respondents in the writ petition.

(3.) THE learned single Judge, after taking into consideration the materials available on record and-the submissions made by both the learned counsel, dismissed the writ petition.