G LAILA KUMARI Vs. KERALA SMALL INDUSTRIES DEVELOPMENT

JUDGEMENT

(1.) THE petitioner filed this writ petition while she was working as a Senior Grade Stenographer and the 4th respondent was working as Stenographer Grade -I in the 1st respondent. By Ext.P1 order dated 06.03.2007, the Government regularised the appointment of the 4th respondent as Stenographer Grade-II with effect from 16.04.1986 on the basis of an application of the 4th respondent dated 15.11.2003. THEreafter Ext.P2 notice was issued to the petitioner directing her to show cause why pursuant to Ext.P1 Government order the seniority position as between the petitioner and the 4th respondent should not be revised. 15 days' time was granted to the petitioner to submit her objections. But neither a copy of the Government order or any other materials in support of the proposal was furnished to the petitioner. THE petitioner obtained the copies by resort to the proceedings under the Right to Information Act and sought some more time to file objections which was rejected by Ext.P5. It is under the above circumstances the petitioner has filed this writ petition seeking the following reliefs:

(2.) AT the time of admission on 12.04.2007 this court passed the following interim order: