SAJID ALI Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) The judgment under challenge in the instant intra court appeal filed under Sec. 5(i) of the Kerala High Court Act, is the one rendered by the learned Single Judge of this Court dtd. 28/2/2022, dismissing the instant W.P.(C) No.9418/2021. The appellant in the writ appeal is the sole petitioner in the W.P.(C). The respondents in the writ appeal are the respondents in the W.P.(C).

(2.) Heard Sri.P.N.Mohanan, learned Advocate instructed by Smt. Amrutha Suresh, learned counsel appearing for the appellant in the WA/petitioner in the W.P.(C), Sri. Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents in the WA/respondents in the W.P.(C)., Smt. S.L.Shylaja, learned Standing Counsel appearing for the 2nd respondent Kerala State Co-operative Service Examination Board and Sri. K.S.Arundas, learned counsel appearing for the 3rd respondent Makkaraparamba Service Co-operative Bank Ltd.

(3.) The prayers in the instant W.P.(C) are as follows: