ROHITHA P Vs. NIRMITHI KENDRA KOZHIKODE

JUDGEMENT

(1.) The disciplinary proceedings initiated against the petitioner culminating in the order of termination of her service are under challenge in this writ petition.

(2.) The petitioner has been working as a Site Supervisor in the Nirmithi Kendra, Kozhikode. She joined the 1st respondent as a trainee on 1.2007 and was confirmed as a regular employee in August, 2010. The petitioner claims that considering her good performance, she was issued with Ext.P2 certificate by the District Collector, who is the Chairman of the Nirmithi Kendra, Kozhikode. While working so, she got provisional appointment as First Grade Overseer in Local Self Government Department for a period of 6 months. She thereupon submitted Ext.P4 application for leave without allowance for six months from 20.2017. However, within two months, she was relieved from the new employment since a regular hand joined duty. The petitioner submits that she thereupon rejoined duty under the 1st respondent on 21.4.2017 and on personal reasons took leave upto 5.2017. The petitioner submits that after she rejoined, the 4th respondent did not allow her to do any work and he started harassing her. It is stated that she was asked to take care of the tapals contrary to the allocation of work in the office and that there were clerical staff to manage tapal. The petitioner thereupon requested to allot her duty pointing out that she was working as a Site Supervisor. The petitioner points out that she had already submitted a representation Ext.P3 on 210.2016 requesting to grant her promotion, pointing out her technical qualification and length of service under the 1st respondent.

(3.) Whileso she received a show cause notice Ext.P6 dated 5.5.2017 from the 2nd respondent, in which it was alleged that she was picking arguments with superior officers, disobeying their instructions, showing reluctance to perform the duties allotted to her, questioning the appointment of temporary trainees, discouraging her colleagues, etc.