XXXXXX Vs. UNION OF INDIA

JUDGEMENT

(1.) By this appeal filed under Sec. 5 of the Kerala High Court Act, 1958, the Appellant/Original Petitioner challenges the order passed by the learned Single Judge dtd. 24/12/2024 dismissing W.P.(C) No.31104 of 2024 filed by the Appellant.

(2.) Respondent No.1 is the Union of India, Respondent No.2 is the State of Kerala, Respondent No.3 is the Chief Secretary, and Respondent No.4 is the Home Secretary. Respondent No.5 is holding the post of Superintendent of Police, Non-I.P.S. cadre, in the State Police.

(3.) In the Writ Petition, the Petitioner sought to question the issuance of Exhibit-P4 Government order dtd. 18/8/2024 by the Deputy Secretary, Home Department, rejecting her representation against Respondent No.5. The Petitioner had also raised objections regarding the issuance of integrity certificate to Respondent No.5 and to withdraw the same.