SECRETARY Vs. SINDU N.

JUDGEMENT

(1.) The appellants who are respondents 1 to 3 in W.P.(C)No. 23284 of 2017 on the file of this Court filed this Writ Appeal under Sec. 5(i) of the Kerala High Court Act, 1958, challenging the judgment dtd. 10/5/2022 passed by the learned Single Judge in the writ petition, by which appellant No.1 was directed to reconsider the request of the 1st respondent for the First Time Bound Higher Grade (TBHG) in the scale of promotion post, that is, Steno-Typist Grade I.

(2.) The facts can be summarised as follows:

(3.) Heard the learned Senior Government Pleader and the learned counsel for the 1st respondent.