JANET J. Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) Ext. P20 order dated 6.11.2013, by which the service of the petitioner who has been working as Principal in the State Institute of Medical Education Technology, Pallimukku, Thiruvananthapuram from 14.6.2011 was terminated, is under challenge in this writ petition.

(2.) The impugned order of termination was ordered on the ground of non-extension of the petitioner's contract period after 14.6.2013 based on an anonymous letter sent by a person alleging that the petitioner was not possessing the qualification for holding the post of Principal and also that she has got appointment to the post of Principal based on a fraudulent certificate. According to the petitioner, the allegations raised against the petitioner are bogus and are based on complaints filed by persons having vested interests.

(3.) In the counter affidavit filed by respondents 2 to 4, they justified Ext. P20 termination order on the following reasons: