SHAMSEERA PARAMBATH Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India and the prayers herein are as under:

(2.) Heard the learned counsel for the petitioner and the learned Special Government Pleader as well as the learned counsel appearing for respondent Nos.4 and 5.

(3.) The facts involved in this case, in a nutshell, are that Ext.P3 report dtd. 25/10/2023 was submitted by the Inspector of Police, VACB, North Zone, Kozhikode, recommending the removal of the petitioner from the post of Accredited Engineer on the finding that there was dereliction of duty on the part of the petitioner. As per Ext.P7, the 3rd respondent communicated the recommendation to the Block Programme Officer, Kunnummal Block Panchayat, on 13/11/2025, and thereafter, as per Ext.P2 notice dtd. 5/1/2026, an explanation was called for from the petitioner within ten days as to why she should not be removed from her job.