BINDU M.D. Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Adv. V.A.Muhammed for the petitioner and Smt.Nisha Bose, learned Senior Government Pleader for respondents

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

(3.) Admittedly, the petitioner has filed Ext.P15 revision before the first respondent substantially for the same reliefs and for the same grounds stated in the writ petition.