SUGIRTHA HENRY Vs. STATE OF KERALA

JUDGEMENT

(1.) AVERMENTS in the original petition show that the petitioner joined service as a P.D. Teacher (Tamil) in the Government High School, Anakkara in Idukki District in January, 1977. Subsequently, in 1980 she was transferred to Government High School, Elappara and again to Government U.P. School, Vanchivayal. Again on transfer, when the petitioner was working at the U.P.School, Pampanar, based on disciplinary proceedings initiated against her by order dated 29.11.1988, she was removed from service with effect from 9.4.1985. On Ext.P1 application filed by the petitioner, the Government issued Ext.P3 order dated 13.6.1994 reinstating the petitioner in the service with immediate effect. The operative portion of the order reads as under :-

(2.) IN pursuance to Ext.P3, Ext.P4 order dated 2.9.1994 was passed by the Deputy Director (Edn.), Idukki and as per that order petitioner was reinstated in service and was posted to Government U.P.School, Vandiperiyar. The operative portion of the order reads as under :-

(3.) NO counter affidavit is filed on behalf of the respondents.