KUNJAMMA Vs. STATE OF KERALA AND ORS.

JUDGEMENT

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

(2.) Petitioner in W.P.(C) 33372 of 2005 is one Smt. A. Kunjamma, hereinafter referred to as Smt. A. Kunjamma. Petitioner in W.P.(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 W.P. (C) 33372 of 2005. The fifth Respondent in W.P.(C) 33372 of 2005 is one Smt. Rohini Mathan. In both the writ petitions the order passed in revision by the Government, which is Ext. P -11 in W.P.(C) 33372 of 2005 and Ext. P -3 in the other writ petition is challenged. In W.P.(C) 34493 of 2005, Ext. P -1 is also challenged.

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