DIVYA Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition and the first appeal are filed by the same person. The writ petition came to be filed first. The prayers in the writ petition are as follows:

(2.) Subsequently, it appears that the petitioner in the writ petition has filed the appeal challenging Ext. P12 in the writ petition. Briefly put, the facts may be noticed.

(3.) We heard the learned counsel for the petitioner / appellant the learned counsel appearing on behalf of the respondent and also the learned Government Pleader.