K S RAJAN (D) Vs. STATE OF KERALA & ANR
LAWS(SC)-2018-8-26
SUPREME COURT OF INDIA
Decided on August 10,2018

K S Rajan (D) Appellant
VERSUS
STATE OF KERALA AND ANR Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) These appeals are filed against the final judgment and order dated 05.03.2003 passed by the High Court of Kerala at Ernakulam in LAA No.905 of 1995 whereby the Division Bench of the High Court dismissed the appeal filed by the original appellant herein. Against the said order, the appellant filed review petition being R.P. No.205 of 2004 which was also dismissed.
(2.) In order to appreciate the short controversy involved in these appeals, it is necessary to set out few relevant facts hereinbelow.
(3.) During the pendency of the appeals in this Court, the appellant died and his legal representatives were brought on record.;


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