UNION OF INDIA Vs. USHA

JUDGEMENT

(1.) This writ appeal is preferred by Union of India-respondent before writ court against the judgment of the learned Single Judge in W.P(C).No.11070/2015 whereby the learned Single Judge has quashed Exts.P12, P14 and P15 orders passed by the respondents. Impugning the said order, Union of India and its officers preferred this writ appeal.

(2.) The facts in a narrow compass are as follows: The respondent-writ petitioner, Usha M.R., was a Woman Constable in CISF, dismissed from service after a disciplinary enquiry. She was aggrieved by Exts.P12, P14 and P15 orders passed by the Union of India and its officers. The respondent/petitioner was working in the Fertilizers and Chemicals Travancore Ltd., Udyogamandal since September 2011. Immediately, she had submitted a complaint against an officer regarding the harassment from him. The complaint was rejected as per Ext.P1 order dtd. 5/10/2012.

(3.) It is stated in the complaint that, on 16/10/2012, she made a request to arrange a vehicle to visit hospital due to back pain, her request was turned down by the department. Therefore, she went to the St.Joseph's Hospital, Manjummal along with her husband and was admitted therein.