BOARD OF GOVERNORS Vs. MARYKUTTY ABRAHAM

JUDGEMENT

(1.) By consent of both sides, the Writ Appeal is taken up for taken up for final disposal and is disposed of by this judgment.

(2.) Heard the submissions of Mr.Sathish Parasaran, learned Senior Counsel, assisted by Mr.R.Parthasarathy, learned counsel for the appellants, and Mr.V.Vijay Shankar, learned counsel appearing on behalf of the 1st respondent/writ petitioner.

(3.) The facts leading to the present round of litigation have been narrated in detail and in extenso in the impugned order passed in the writ petition, which is the subject matter of challenge in this Writ Appeal, and for the sake of brevity, it is unnecessary to restate the facts once again, except to cull out the relevant facts for the disposal of this Writ Appeal.