SREEDEVI. M Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is working as Last Grade Servant in the 3rd respondent-Ayurveda College, seeks to direct the respondents to post the petitioner to any of the duties of Last Grade Service and not in Panchakarma duty.

(2.) The petitioner states that she is working as Last Grade Servant (Class IV employee) in the 3 rd respondent-College. She was appointed on compassionate grounds and is working in the School since 6/7/2022. The petitioner was deputed for Panchakarma duty since September, 2022. The petitioner states that the heat and fumes in the Panchakarma rooms are allergic to her. The petitioner has migraine problem.

(3.) The petitioner requested the Superintendent to assign her light duty. The petitioner submitted Exts.P1 to P3 representations in this regard. By Ext.P5 letter, the 4 th respondent-Principal informed the petitioner that at the time of joining duty, the petitioner has submitted a Medical Fitness Certificate. The 4 th respondent stated that Panchakarma duty is also a part of last grade service.