BHAVANA RAMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner availed Leave Without Allowances (LWA) on medical grounds from 27/5/2005 to 26/5/2006, while working as UPST in AUP School, Nhangathur.

(2.) The 2nd petitioner while working as UPST and petitioners 3 & 4 while working as LPST in AUP School, Nhangathur availed Leave Without Allowances on medical grounds from 31/5/2005 to 30/5/2006.

(3.) The 4th respondent - Assistant Educational Officer sought second medical opinion in terms of Rule 118(a) of Part I KSR from the DMO (ISM) Palakkad, on the Medical Certificates produced by the petitioners for availing Leave Without Allowances. The DMO (ISM) Palakkad intimated the petitioners to be present on 25/8/2005 to have them medically examined as per Ext.P1 dtd. 1/8/2005.