JINCY SHIJO Vs. VAZHATHOPE PANCHAYATH

JUDGEMENT

(1.) The petitioner says that she is a registered Staff Nurse and that she has now been employed on contract basis in the 1st respondent-Vazhathope Grama Panchayath under the 'Aardram Mission Scheme Project'. She has approached this Court being aggrieved by the fact that, even though she went through the complete process of selection as per the applicable Government Orders, she has been appointed only for a period of three months and that too on daily wage basis through the order of the 1st respondent, namely Ext.P3.

(2.) The petitioner, therefore, prays that Ext.P3 be set aside to the extent to which she has been appointed only for a period of three months and that she be allowed to continue as a Staff Nurse in the Primary Health Centre, Vazhathope, under the aforementioned 'Aardram Mission Scheme Project' till the completion of the said scheme.

(3.) In response to the afore submissions made on behalf of the petitioner by her learned counsel, Sri.Rafeek V.K ., the learned Standing Counsel for respondents 1 and 2, Sri.Jimmy George, submitted that an affidavit has been filed on record on behalf of his clients, wherein, the following have been stated: