STATE OF KERALA Vs. ROSE MARY. S.

JUDGEMENT

(1.) THIS original petition under Article 227 of the Constitution of India by the State Government challenging a final order of the Kerala Administrative Tribunal.

(2.) WE have heard the learned Government Pleader and the learned counsel for the respondent -employee quite in extenso.

(3.) WE may say that we are only giving a skeletal sketch of the facts, the details of which will have to be looked into by the establishment and the employee while placing further submissions before the learned Tribunal, since we proceed to make an order of remit of the case.