- (1.) Heard learned counsel for the parties.
(2.) This Appeal has been filed against the impugned judgment/order of the Full Bench of the High Court of Kerala at Ernakulam dated 24th May, 2006 passed in Writ Appeal No. 1774 of 2003. By that judgment the writ appeal filed by the appellants against the judgment of a learned Single Judge dated 24th September, 2003 has been dismissed.
(3.) The facts have been set out in the impugned judgment and hence we are not repeating the same here except wherever necessary.;