Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in these appeals is to the judgment of a Division Bench of the Kerala High Court dismissing the appeal filed by the State. Before the High Court it was contended that the decision of the Full Bench of the High Court in Accountant General vs. Kunjamma (2003 (3) KLT 345 ) relied on by learned Single Judge was in appeal before this Court and an order of stay of the said Court had been passed. But, the High Court was of the view that in view of the decision of the Full Bench the writ appeal was without merit.
(3.) It is submitted that the High Courts judgment is dated 19.7.2005, while the identical issue came up for consideration in State of Kerala vs. P vs. Neelakandan (2005) 5 SCC 561, which was decided on 11.7.2005.;