C R RUKMINI Vs. STATE OF KERALA

JUDGEMENT

(1.) ALLEGING illegal termination of the service of the petitioner from the post of Sweeper, the petitioner has filed a grievance petition before the 1st respondent requesting to pass orders reinstating her in service as expeditiously as possible based on the guidelines issued in G.O.(P) No. 501/2005/Fin. dated 25-11-2005. The petitioner will file a copy of the representation before the head of the department where she was employed so that, that representation will be forwarded to the Government along with the remarks of that officer for due consideration by the Government. This shall be done by the petitioner within 10 days from the date of receipt of a copy of the judgment. On receipt of the representation by the head of the office along with the copy of the judgment, the same shall be forwarded to the Government through the head of the department for appropriate consideration and orders. The Government on receipt of the remarks from the head of the office routed through the head of the department shall issue notice to the petitioner and the 2nd respondent, afford them an opportunity of being heard, if they respond to the notice, and take appropriate decision on Ext. P2. This shall be done within two months on receipt of the remarks from the head of the office by the Government. The writ petition is disposed of with the above directions.