ROOPITHA PAVITHRAN N Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Adv. Kaleeswaram Raj for the petitioner and Smt.Nisha Bose, learned Senior Government Pleader for respondents 1 to 4.

(2.) The petitioner prays for the following reliefs:-

(3.) Admittedly, the petitioner has filed Ext.P9 revision before the first respondent substantially for the same reliefs and for the same grounds stated in the writ petition.