ARCHANA K.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The judgment rendered on 12/11/2021 by the learned Single Judge dismissing the instant Writ Petition (Civil), W.P(C) No.17180/2019 is under challenge in the instant intra court appeal instituted under Sec.5(i) of the Kerala High Court Act. The sole appellant in the W.A is the sole petitioner in the W.P(C), and the respondents in the W.A are the respondents in the W.P(C).

(2.) Heard Sri.T.C.Govindaswamy, learned counsel appearing for the appellant in the W.A/petitioner in the W.P(C), Sri.P.J.Elvin Peter, learned Standing Counsel for the High Court of Kerala appearing for R2, Sri.Saigi Jaob Palatty, learned Senior Government Pleader appearing for R1-State of Kerala and Sri.Rajit, learned Advocate appearing for contesting respondent No.3 in the W.A/R3 in the W.P(C).

(3.) The prayers in the instant Writ Petition (Civil), W.P(C) No.17180/2019 filed by the appellant herein are as follows: