REBECCA CHANDA PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) IN these proceedings under Article 226 of the Constitution Sri V.K. Krishna Menon, learned counsel for the writ petitioner, seeks to quash the order of the first respondent, dated 13th September 1960 terminating the petitioner's services, as well as the consequential memorandum, Ext. P2, dated 16th September 1960 issued by the second respondent

(2.) THE circumstances under which this writ petition has been filed are briefly as follows: THE petitioner, a Medical Practitioner, has passed the M.B.B.S. examination of the Madras University in December 1945 and she has also passed the examination for diploma in Gynaecology and Obstetrics in 1948. After serving as a House-Surgeon in the Stanley Medical Hospital and the Government Women and Children's Hospital, Madras, the petitioner claims to have specialised in midwifery, Gynaecology and Obstetrics and diseases of children. She was appointed as Honorary Assistant Surgeon in the General Hospital, Ernakulam in 1949.

(3.) THE petitioner further alleges that certain interested persons have been very active to trump up false charges against her in order to get her removed from the General Hospital and the petitioner further claims to be aware that the said interested persons had sent various petitions to the authorities concerned making reckless and irresponsible allegations against her conduct as a doctor and about her services in the Hospital.