ACCOUNTANT GENERAL OF KERALA; STATE OF KERALA; SECRETARY TO GOVERNMENT; ASSISTANT EDUCATIONAL OFFICER Vs. MARY K ABRAHAM, RETD HEADMISTRESS

JUDGEMENT

(1.) The respondents in the writ petition are the appellants. First respondent herein was the writ petitioner.

(2.) The respondent filed the writ petition challenging Exts.P7, P8 and P9 official communications, which pointed out that the fixation of her pay made as per Ext.P5 is not correct. She also challenges Exts.P14 and P15 communications rejecting her representations against Exts.P7, P8 and P9. The brief facts of the case are as follows:

(3.) Respondents 1 and 2 in the writ petition filed separate counter affidavits resisting the prayers in the writ petition. Respondent-petitioner filed a detailed reply affidavit. The learned Single Judge, after hearing both sides, allowed the writ petition. Hence this appeal.