STATE OF KERALA Vs. KUNJUMOL MATHEW

JUDGEMENT

(1.) The challenge, in this Original Petition filed under Articles 226 and 227 of the Constitution of India, is against the order dated 27.2.2019 in O.A. (Ekm) No.1332 of 2015 of the Kerala Administrative Tribunal Thiruvananthapuram (For short 'the Tribunal').

(2.) The prayers in the aforecaptioned O.P.(KAT) are the following :

(3.) We have heard Sri.B.Unnikrishna Kaimal, learned Government Pleader appearing for the petitioners, Sri.S.Prasanth (Ayyappankavu), learned counsel appearing for respondent No.1, Sri.Paul Jacob learned counsel appearing for respondent No.2.