MUHAMMED K.B Vs. T.V.ACHUMMA

JUDGEMENT

(1.) These appeals and cross objections arise from the judgment in W.P(C).38533/10. That writ petition filed by the appellant in the cross objections was allowed by judgment dated 21.7.2015. Aggrieved by that judgment, the official respondents have filed WA.128/16 and the additional 5th respondent in the writ petition has filed W.A.1829/15. The cross objections are filed by the writ petitioner, aggrieved by the judgment, to the extent her challenge against Ext.P14(a) Government Order was not considered by the learned single Judge.

(2.) For the sake of convenience, we shall refer to the parties as they are arrayed in the writ petition.

(3.) Briefly stated facts of the case are that the writ petitioner joined service as UPSA in the school of the 5th respondent Manager on 16.7.1990. At the time of entry in service, on the basis of the entry in her SSLC Book, she declared 1.6.1959 as her date of birth and this was entered in the service records.