NEENA A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The Kerala Kalamandalam Deemed University invited notifications for the appointment to the post of L.D. Typist. The selection procedure consisted of a written test and an interview. The petitioner therefore, was selected and appointed as L.D. Typist.

(2.) It appears that a complaint was registered in regard to the selection process. A vigilance enquiry was conducted. The vigilance enquiry recommended the termination of the service of the petitioner and the appointment another person. However, the Vigilance also found that there is no scope for warranting a prosecution as there were no materials.

(3.) Acting upon the Vigilance enquiry report, the Government passed an order terminating the service of the petitioner. The Government also ordered to the appointment of another person in the place of petitioner.