RAJESHKUMAR M. VILLAGEMAN, Vs. THE STATE OF KERALA,

JUDGEMENT

(1.) THE petitioners seek the following relief in this writ petition.

(2.) THE learned Government Pleader submits that in respect of identical relief, this Court has passed judgment dated 29.7.2010 in W.P.(c) No. 20518/10 and therefore, this writ petition also may be disposed of in terms of that judgment. The said judgment reads as follows: