ANITHAKUMARI AMMA G Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned Government Pleader takes notice for the respondents 1 to 4.

(2.) PETITIONER claims that she was appointed as UPSAS first on temporary basis as per Ext.P1(c) dated 24.9.2001 and thereafter appointed on regular basis by Ext.P2, dated 2.6.2003. Her appointment was approved, salary was paid and she was continuing in the service. Petitioner had prosecuted her studies in Tamil Nadu and was brought to Kerala in the year, 1999 on marriage. She produced her genuine certificate for obtaining the appointment. Later by Ext.P20, order dated 18.8.2012 the DPI, acting on a complaint dated 11.10.2010 from one K.T.Krishnakumar found that petitioner obtained appointment based on forged S.S.L.C certificate and consequently cancelled orders of the AEO, Chengannur approving appointment of the petitioner as UPSA, Pavukkara UPS from 24.9.2011 to 16.1.2012 and from 2.6.2003 onwards. Petitioner challenged that order before Government, only to be confirmed by Ext.P25, order dated 5.4.2013.

(3.) THE learned counsel for the petitioner has contended that the allegation of fraud is not correct. At any rate, it is not shown that the petitioner had any role in the alleged fraudulent creation of the S.S.L.C certificate. The learned counsel made a fervent plea that considering the fact that petitioner has been in the service from 2003 onwards this Court may take a lenient view in the matter.