A. KUNJAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Common questions arise in these writ petitions and they are being disposed of by a common judgment.

(2.) Petitioner in WP (C) 33372 of 2005 is one Smt. A. Kunjamma, hereinafter referred to as Smt. A. Kunjamma. Petitioner in WP (C) 34493 of 2005 is one Sri. P. M. Mathai, hereinafter referred to as Sri. P. M. Mathai. Sri. P. M. Mathai is in fact the sixth respondent in WP (C) 33372 of 2005. The fifth respondent in WP (C) 33372 of 2005 is one Smt. Rohini Mathen. In both the writ petitions the order passed in revision by the Government, which is Ext. P11 in WP (C) 33372 of 2005 and Ext. P3 in the other writ petition is challenged. In WP (C) 34493 of 2005, Ext. P1 is also challenged.

(3.) The facts not at dispute are as follows: