TARA L. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the Principal of the 3 rd respondent Aided Homoeopathic Medical College since April 2017, has filed this writ petition challenging Ext.P8 order by which she is relieved from the post of Principal.

(2.) Petitioner had been working in the 3 rd respondent College since 01.09.2002 on appointment as Tutor. After further promotions, she was promoted as Principal as per Ext.P1 order dated 23.04.2017. It is stated that as per Ext.P5 communication dated 05.05.2020, she informed the Manager of the College that the work relating to scrutiny and verification of the service books of the non teaching staff would be conducted as per the schedule prepared by her, on Mondays and Thursdays taking the convenience of the members also. She further stated the following:

(3.) Thereafter she received Ext.P8 order dated 29.05.2020 from the Manager in which it was concluded as follows: