ROOPA P. JOY Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra-court appeal is filed by the writ petitioners challenging the judgment dtd. 1/6/2026 in W.P.(C) No. 26470 of 2025 dismissing the writ petition.

(2.) In the writ petition, the following reliefs are sought for:

(3.) In the impugned judgment, the learned single Judge found that the issue is squarely covered by the judgment in Sajithanand S.@ Sajitha Manoharan and another vs. Union of India and Others [2026(3) KHC 549].