SASIKUMARI K Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks her reinstatement in service as Junior Public Health Nurse in the light of Ext.P3 judgment rendered by their Lordships of the Supreme Court. Various contentions have been raised by the petitioner in support of her plea that she is also entitled to get a similar treatment as given to those several identically placed persons.

(2.) I do not propose to deal with the above and other contentions raised by the petitioner at this stage in view of the limited prayer made by learned counsel for the petitioner at the Bar. It is submitted that petitioner will be satisfied if an appropriate direction is issued to respondent No.1 to consider and pass orders on Ext.P4 representation submitted by the petitioner. Learned counsel submits that petitioner has highlighted her grievances in the said representation while putting forth her claim for reinstatement. Learned Government Pleader submits that an appropriate decision will be taken on Ext.P4, if the same has been preferred by the petitioner as contended by her. In the above facts and circumstances, the writ petition is disposed of with a direction to respondent No.1 to consider and pass orders on Ext.P4, strictly on its merit and in accordance with law as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment. While taking a decision in the matter, respondent No.1 shall keep in view the directions/observations contained in Ext.P3 judgment. Respondent No.1 shall ensure that the petitioner is afforded sufficient opportunity to be heard before any orders are passed. Petitioner shall produce a certified copy of this judgment along with a copy of the writ petition before the 1st respondent for compliance.