NISHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in W.P(C).No.13488/2020 is the appellant before us, aggrieved by the judgment dated 4.3.2021 of the learned Single Judge in the writ petition.

(2.) The brief facts necessary for disposal of the writ appeal are as follows:

(3.) A statement was filed on behalf of the University, and a counter affidavit was filed by the 8 th and 9th respondents. In the statement filed on behalf of the University, the contentions in the writ petition were answered through the following averments at paragraphs 3 to 8.