IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  5132   OF 2009 (Arising out of SLP(C)No. 24197/2007)

Deepu S.Kumar ...Appellant(s)

Versus

K.S.R.T.C. Sree C.T.COOL OF ENG. STY. & ORS.

...Respondent(s)

WITH

CIVIL APPEAL NO.  5131   OF 2009 (Arising out of SLP(C) No. 25407/2007

O R D E R

In C.A...../2009 @ SLP(C) 25407/2007

Leave granted.

Mr. T.L.V.  Iyer,  the learned senior  counsel  for the appellant  

has taken us to the affidavit of Mr. B.R.Mohan Kumar, Law Officer to  

the Government of Kerala,  on behalf  of  the State of  Kerala,   to the  

effect that respondent No.3 is indeed a State and, thus, amendable to  

the writ jurisdiction of the Court under Art.226 of the Constitution.  He  

further states that in this view of the matter, the appeal needs to be  

allowed as the writ petition had been dismissed by the High court on  

the short ground that  Respondent No.3  was  not amenable to the writ  

jurisdiction of the High Court.  

-2-  

We accordingly allow this appeal and set aside the impugned

order  and remit  the case  to the High Court  for  a  fresh decision on  

merits. In the light of the fact that some of the appellants are no longer  

in service, we request the High Court to dispose of the matter within  

six months, if possible .   

In C.A.No...../2009 @ SLP(C) NO. 24197/2007

Leave granted.

In view of the order passed in C.A.No. 5132/2009 @ SLP(C)  

No. 24197/2007, we allow this appeal and set aside the impugned order  

and remit the case to the High Court for  a fresh decision on merits. In  

the  light  of  the  fact  that  some  of  the  appellants  are  no  longer  in  

service, we request the High Court to dispose of the matter within six  

months, if possible .   

                   ................  .J.                (HARJIT SINGH BEDI)

                  . ..................J.

                                  (J.M. PANCHAL) New Delhi, July 31, 2009.