S.SHYLA DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court impugning Ext.P1 order as being illegal and unlawful and for a declaration that she is entitled to continue as 'Asha worker' in Ward No.13 of the Attingal Municipality.

(2.) On 29.09.2020, on hearing Smt.A.Jani, learned counsel for the petitioner, I had passed the following order:

(3.) Today when this matter was called, Sri.Ayyappan Sankar, learned Standing Counsel for the 4th respondent, initially submitted that he wants to file a counter affidavit but added that the Municipality has no objection in reinstating the petitioner as an 'Asha worker', provided she does not seek arrears of salary for the period she did not work, taking note of Ext.P11 recommendations.