Dr.T.Vijayalakshmi vs The State Of Kerala
2021 Latest Caselaw 20787 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
                                  &
            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        TUESDAY, THE 5TH DAY OF OCTOBER 2021/13TH ASWINA, 1943
                       W.A.NO.1282 OF 2021
 AGAINST THE JUDGMENT DATED 31.03.2021 IN W.P(C).NO.8334/2018 OF
                 HIGH COURT OF KERALA, ERNAKULAM
APPELLANT/PETITIONER:

            DR.T.VIJAYALAKSHMI
            AGED 49 YEARS
            D/O.P.THANGAVEL GOUNDER, D21/2, MULLAI ILLAM,
            SREE CHITRA NAGAR, EDAPAZHANJI, PANGODE,
            THIRUVANANTHAPURAM-695006.

            BY ADV.SRI.GEORGE POONTHOTTAM (SR.)
            BY ADV.SMT.NISHA GEORGE


RESPONDENTS/RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY,
            GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695001.

    2       UNIVERSITY OF KERALA
            SENATE HOUSE CAMPUS, PALAYAM,
            THIRUVANANTHAPURAM-695034,
            REPRESENTED BY THE REGISTRAR.

            BY SRI.PREMCHAND R NAIR, GOVT. PLEADER
            BY SRI.THOMAS ABRAHAM, SC

         THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
   05.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
   FOLLOWING:
 W.A.No.1282/2021           :: 2 ::




                      JUDGMENT

A.K. Jayasankaran Nambiar, J.

In view of the judgment rendered on 05.10.2021 in

W.A.No.755/2021 and connected cases, this Writ Appeal is

dismissed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

prp/06/10/21