GANGADEVI K. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) When the case is taken up today, the counsel on either side submitted that the issue is covered by the judgment of the Division Bench of this Court in O.P. (KAT) No. 438 of 2022 and W.P. (C) No. 35141 of 2023 , which is rendered considering the Division Bench decision. It is submitted that the directions contained in the judgment in W.P. (C) No. 35141 of 2023 can be issued in these cases also.

(2.) The learned Single Judge disposed of W.P. (C) No. 35141 of 2023 in the following terms:

(3.) The above directions will hold in the case of the petitioners as well.