SUBAIDA M.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who was the applicant before the Tribunal in O.A. (EKM) No.1864 of 2017, is before this Court challenging Ext.P1 order, whereby the O.A. came to be dismissed, placing reliance on the verdict passed by the Apex Court reported in Secretary, State of Karnataka and Others v. Umadevi and Others [2006(4) SCC 1].

(2.) Heard the learned counsel for the petitioner at length.

(3.) The case set up by the petitioner is that, she was serving as a Hospital Attendant Grade II, on contract basis, from 2000 onwards. She was serving the Department in various other capacities as well. The engagement as above is sought to be substantiated by producing copies of some certificates issued to the petitioner; such as Annexure A1 (as Casual Sweeper worker from 2002 to 2004) issued by the Grama Panchayath and Annexure A2 as to the engagement during 2012 as Attender Grade II in the Primary Health Centre, Perumanna Klari, Malappuram District.