LAWS(KER)-2011-4-67

P K SANTHA Vs. STATE OF KERALA

Decided On April 07, 2011
P.K.SANTHA Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THE petitioner is a part-time sweeper in the Porkulam Panchayat in Thrissur district. She filed W.P(C) No. 36688/2007 seeking regularisation in service. That writ petition was disposed of by this Court by Ext. P7 judgment, which reads as follows:

(2.) I have heard the learned Government Pleader also.