MARYKUTTY SEBASTIAN Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers :-

(2.) IT is submitted that a similar issue was considered by the Government leading to Ext.P5 order produced along with I.A.16428/06. In case the husband of the petitioner is similarly situated as the incumbent covered by Ext.P5 Government Order, a similar treatment shall be given to the petitioner's husband also. Petitioner may file an appropriate representation along with a copy of Ext.P5 Government Order before the Secretary to Government, Higher Education Department, within a period of two months from today, in which case, appropriate action in accordance with law in the matter will be taken without discriminating the petitioner, within another four months. The writ petition is disposed of as above.