REBECCA CHANDAPILLAY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal by the petitioner in O.P. No. 1167 of 1960 against the dismissal of that petition. The petition questioned the validity of an order of the Government terminating her services as an Honorary Medical Officer in the General Hospital, Ernakulam.

(2.) The order reads as follows:- :

(3.) It is common ground that Art.311 of the Constitution applies to the petitioner and that if the termination of her services amounts to a dismissal or removal as contemplated by that Article, it has to be set aside on the ground that there has been no compliance with its provisions. The sole question for determination, therefore, is whether the termination amounts to a dismissal or removal as contemplated by Art.311 of the Constitution.