S V SEETHA DEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the petitioner in W.P(C) No.19487 of 2011. She filed the said writ petition seeking a writ of certiorari to quash Exhibits P10 and P11 orders and a writ of mandamus restraining the respondents from terminating her service.

(2.) The reliefs sought for in the writ petition were opposed by the respondents by filing a counter affidavit.

(3.) After considering the rival submissions, the learned single Judge by the impugned judgment dismissed the writ petition. Being aggrieved by the judgment of the learned single Judge, the writ petitioner is before this Court in this appeal.