SHYLAJA K.NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to have retired while working as a Lecturer in the Sree Vidyadhiraja Homoeopathic Medical College, Nemom, Thiruvananthapuram - which is managed by the 4th respondent - has approached this Court with a singular plea that Ext.P1 judgment of the University Appellate Tribunal, Thiruvananthapuram (hereinafter referred to as 'the Tribunal' for short), be directed to be implemented by respondents 1 and 2 immediately.

(2.) According to the petitioner, as is argued by her learned counsel Shri.V.S.Sudheer, she was imposed with a punishment of compulsory retirement by the 4th respondent - Manager; but that when it was assailed before the Tribunal, Ext.P1 judgment was issued setting it aside, with a consequential direction to the Manager to reinstate her in service forthwith.

(3.) Shri.V.S.Sudheer says that, as is evident from Ext.P1, the petitioner was also declared to be entitled to the salary for the period of suspension till the date of reinstatement. He says that in spite of the fact that Ext.P1 has not been challenged by any of the respondents, the State of Kerala and the Principal and Controlling Officer of the Government Homoeopathic Medical College has refused to implement the same until now. Shri.V.S.Sudheer, therefore, prays that Ext.P1 be directed to be implemented at the earliest and within a time frame to be fixed by this Court.