STATE OF KERALA Vs. AJITHA S

JUDGEMENT

(1.) The prayers in the aforecaptioned original petition filed under Article 226 and 227 of the Constitution of India are as follows;(See page No.8 of the paper book of this OP).

(2.) Heard Sri B.Vinod, learned Senior Government Pleader appearing for the petitioners (State of Kerala, DHS, DMO and another) in the OP/respondents in the OA and Sri V.M.Abdul Salim, learned counsel appearing for the sole respondent in the OP/sole applicant in the OA before the Tribunal. The respondent herein/original applicant has filed Ext.P1 O.A.No.83/2019 before the Kerala Administrative Tribunal, Thiruvananthapuram, with the following prayers; (see page 27 of this paper book).

(3.) The 1st petitioner herein/1st respondent in the OA has filed Ext.P2 reply statement dated 25.5.2019 in this OA before the Tribunal (see pages 51 to 54 of the paper book).