State of Kerala &
ANR. Vs. D. Gopalakrishna Pillai & Ors. [2008] INSC 1673 (30 September
2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5907 OF 2008 (Arising out
of SLP(C) No. 26243 of 2005) State of kerala & Anr. .....Appellants Versus
Prof. D. Gopalakrishna Pillai & Ors. ...Respondents (With Civil Appeal
No.5908 of 2008 @ SLP (C) No.6257/2007)
Dr. ARIJIT PASAYAT,
J.
1.
Leave
granted.
2.
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 v. Kunjamma [2003 (3) KLT 345] 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.
3.
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 v. P.V.
Neelakandan [2005(5) SCC 561], which was decided on 11.7.2005.
4.
Learned
counsel for the appellant submitted that the view expressed in C.A. No. 2907 of
2005 decided on 22.2.2001 has also relevance.
5.
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.
6.
The
appeal is disposed of accordingly.
..........................................J.
(Dr. ARIJIT PASAYAT)
..........................................J.
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