SHINY GEORGE AMBAT Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that while the petitioner was working as Financial Advisor under the Sree Chitra Tirunal Institute for Medical Science and Technology, the 2nd respondent issued notification inviting applications for the post of Chief Finance Officer. Since the petitioner possessed the requisite qualifications she applied for the same through proper channel and Ext.P2, Offer of appointment was issued by the 4th respondent on 27/1/2015 stating the stipulations regarding probation and declaration of probation. It is submitted that the petitioner joined the 2nd respondent institute on 10/4/2015. After completing one year of probation the petitioner submitted her Annual Performance Appraisal Report (APAR) for the year 2015-16 before the 4th respondent and that she also completed Induction Training Program. It is submitted that petitioner was reporting to 4th respondent and that there was no direct reporting to the 2nd/5th respondent. It is further submitted that when the petitioner refused to accede to the illegal demands of the 5th respondent, requiring her to transfer funds to IIM Amristar without the sanction of the 3rd respondent, the petitioner was required to report to the 2nd/5th respondent directly.