SHIFANA P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard.

(2.) The instant appeal by special leave is directed against the judgment dtd. 16/10/2012, rendered by the Division Bench of the High Court of Kerala at Ernakulam whereby OP(KAT) No. 3407 of 2012 preferred by the appellant was dismissed and the order dtd. 19/6/2012, passed by the Kerala Administrative Tribunal, Thiruvananthapuram(hereinafter being referred to as the 'Tribunal') dismissing O.A. No. 370 of 2012 preferred by the appellant, was affirmed.

(3.) Facts in a nutshell relevant and essential for the disposal of the instant appeal are noted herein below.