AKSHIMA.S.S Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is preferred by the writ petitioner challenging the judgment of the learned Single Judge in W.P.(C) No.22706 of 2020 dated 22.10.2020, whereby the learned Single Judge dismissed the writ petition holding as follows at paragraphs 5 to 9:-

(2.) It is thus challenging the legality and correctness of such judgment, this writ appeal is preferred.

(3.) Material facts for the disposal of the writ appeal are as follows:-