State of Kerala and Another vs Prof. D. Gopalakrishna Pillai and Others

Arijit Pasayat, J.—Leave granted.

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, 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.

It is submitted that the High Court's judgment is dated 19.7.2005, while the identical issue came up for consideration in State of Kerala and Another Vs. P.V. Neelakandan Nair and Others, , which was decided on 11.7.2005.

Learned Counsel for the appellant submitted that the view expressed in C.A. No. 2907 of 2005 decided on 22.2.2007 has also relevance.

We are of the view that the case at hand needs to be decided in line with what has been stated in P.V. Neelakandan's case (supra) and in C.A. 2907 of 2005. We, therefore, remit the matter to the High Court to hear the matter afresh and decide the writ appeal in the light of what has been stated by this Court in the aforesaid two decisions.

The appeal is disposed of accordingly.