MAYA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was appointed as Lecturer in the Medical College under R.9(a)(i) of the K.S. & S.S.R., as per Ext. P1. Being appointed in a teaching post, she is entitled to continue for one year. She applied for leave on medical grounds enclosing the medical certificate. But, the third respondent by Ext. P9 order took the view that the petitioner was not eligible for the above leave and therefore, her appointment was terminated with effect from 28.5.2000.

(2.) According to the petitioner, she is entitled to get leave without allowances under R.88 of Part I K.S.R., which reads as follows:-

(3.) Under R.88 of Part I K.S.R., leave without allowances can be granted to any officer in special circumstances, when no other leave is admissible under the rules. Sub-r.(ii) of R.88 says that except in the case of an officer in permanent employment, the duration of leave without allowances shall not exceed 3 months on any one occasion.