STATE OF KERALA Vs. SHYLAJA.R

JUDGEMENT

(1.) The respondent has been working as a Hospital Attendant Grade II in the Community Health Centre at Chavara since 16/7/2013. As per Annexure A1 order dtd. 16/7/2013, she was appointed to the post on a provisional basis for a period of six months or till a regular hand joins. When she received Annexure A4 notice dtd. 4/2/2015 proposing to terminate her service, she challenged it before the Kerala Administrative Tribunal.

(2.) As per the impugned order, the Tribunal found that the respondent was selected on a regular basis after following the statutory method for the regular appointment. Accordingly, the Tribunal set aside Annexure A4 notice and declared that the appointment of the respondent was on a regular basis and thus she is entitled to get all consequential benefits. This order is under challenge before us at the instance of the State.

(3.) We have heard the learned Senior Government Pleader and the learned counsel appearing for the respondent.