SABITHA CHERIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The subject matter of challenge in this intra-court appeal, instituted under Sec.5(i) of the Kerala High Court Act, is the judgment rendered by the learned Single Judge on 14/12/2019, dismissing the instant writ petition (civil), W.P.(C) No.8612/2016.

(2.) The appellant herein is the petitioner in the W.P.(C) and the respondents herein are the respondents in the W.P.(C).

(3.) Heard Sri. R. T. Pradeep, learned counsel appearing for the appellant in the WA, Sri. T. K. Vipindas, learned Senior Government Pleader, appearing for official respondents 1 to 4 in the writ appeal and Sri. V. A. Muhammed, learned counsel appearing for contesting respondent No.5 herein.