P SUNANDAKUMARI Vs. STATE OF KERALA AND ORS

JUDGEMENT

(1.) The challenge raised by the petitioner is against Exhibit P6 order passed by the Deputy Director of Education whereby the request of the petitioner to change the re-option date has been rejected.

(2.) The circumstances leading to the filing of the Writ Petition are the following:

(3.) Exhibit P4 shows that the option submitted earlier to come over to the revised scale is 28.3.2005. After Exhibit P3 order was received, the petitioner submitted Exhibits P5(a) and P5(b) showing the option date as 1.7.2004.