THULASIBHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is working as Assistant Chemical Examiner in the Chemical Examiner's Laboratory, Thiruvanathapuram under the Government of Kerala. She was superseded for promotion by the Departmental Promotion Committee (Higher) on 29.5.2010 on the ground that she was not qualified to be included in the field of choice. THE petitioner filed W.P(C) No. 10132/2010 in which by Ext. P1 judgment, the petitioner's right to be considered for promotion has been upheld. Still, the petitioner's claim was not considered. THErefore, the petitioner filed Cont. Case (C) No. 929/2010, wherein, this Court passed the following judgment:

(2.) I have heard the learned standing counsel also.