LENIMOL YESUDAS Vs. DIRECTOR OF TECHNICAL EDUCATION

JUDGEMENT

(1.) The petitioner, who is a full-time Sweeper at Government Polytechnic College, Kalamassery, is before this Court seeking to quash Exhibit-P3 order issued by the second respondent whereby the petitioner has been required to vacate Quarter No.15 allotted to her, within seven days.

(2.) The petitioner states that she is a full-time Sweeper at Government Polytechnic College, Kalamassery and is handicapped by 50%. The petitioner is residing with her husband who is also physically disabled. One of the two children of the petitioner is mentally retarded. The petitioner was allotted quarters bearing No.15 in Polytechnic Campus. The petitioner has now been asked as per Exhibit-P3, to vacate the quarters within seven days.

(3.) The petitioner states that Exhibit-P3 order is issued on the basis of a report of an enquiry commission and pursuant to an order passed by the first respondent on 30.01.2020. The petitioner was never issued with a copy of the Enquiry report or the order of the first respondent. In fact, after a proceeding, the petitioner was imposed with a punishment of Warning and required not to repeat the conduct. Now, Exhibit-P3 has been issued on the basis of an Enquiry report, a copy of which was not served on the petitioner.