LAWS(KER)-2022-3-186

ANUP S., DR. Vs. STATE OF KERALA

Decided On March 24, 2022
Anup S., Dr. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) R.P.No. 63/2021 and R.P.No. 59/2021 are filed seeking to review the common judgment dtd. 23/7/2020 in W.P.(C) No. 38902 of 2017 and W.P.(C) No. 41711 of 2017.

(2.) As common contentions are raised, both these review petitions are considered and disposed of by a common order.

(3.) I have heard Sri.Vishnu S. Chempazhanthiyil, the learned counsel appearing for the petitioners and the learned Government Pleader and have considered the submissions advanced.