Ajina Mol A vs Kallara Grama Panchayath
2021 Latest Caselaw 12507 Ker

W.P.(C) No.11327 of 2021-M
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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                 THE HONOURABLE SMT. JUSTICE P.V.ASHA
       THURSDAY, THE 20TH DAY OF MAY 2021 / 30TH VAISAKHA, 1943
                          WP(C) NO. 11327 OF 2021
PETITIONER:


  AJINAMOL A., AGED 34 YEARS, D/O. RASEENA,' ANAZ MANZIL',
  K.T. KUNNU. P.O, KALLARA VILLAGE, NEDUMANGAD TALUK,
  TRIVANDRUM DISTRICT, PIN-695 608.
  BY ADVS R.B.RAJESH (K/853/1999)-20929


RESPONDENTS:


 1. KALLARA GRAMA PANCHAYATH
 KALLARA P.O, KALLARA VILLAGE, NEDUMANGAD TALUK,
 THIRUVANANTHAPURAM DISTRICT, PIN-695 608,
 REPRESENTED BY ITS SECRETARY.
 2. DIRECTOR OF PANCHAYATH,
 OFFICE OF DIRECTOR OF PANCHAYATH, PUBLIC OFFICE
 THIRUVANANTHAPURAM, THIRUVANANTHAPURAM DISTRICT, PIN 695 033.


 SR.GOVERNMENT PLEADER SRI K.P.HARISH
 STANDING COUNSEL SRI K.SIJU


THIS    WRIT   PETITION    (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
20.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.11327 of 2021-M
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                                           P.V.ASHA, J.
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                                  W.P.(C) No.11327 of 2021
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                            Dated this the 20th day of May, 2021


                                           JUDGMENT

The petitioner, who has been working as an Attender in Ayush NHM Homeo Primary

Health Centre in the 1st respondent Panchayath, has filed this Writ Petition seeking a

direction to the 1st respondent not to terminate her service and also to consider Ext.P2

representation.

2. Even according to the petitioner, the contract period expired on 04.05.2021

based on Ext.P1 appointment order. Even though the petitioner claims that she had

submitted Ext.P2 representation on 19.03.2021, to the Panchayath to extend the tenure of

her appointment, the petitioner cannot have any right to continue beyond the period of

contract.

2. Sri K.Siju, learned Standing Counsel appearing for the 1 st respondent, submits

that fresh selection process is going on. The learned counsel for the petitioner submits that

the petitioner has also submitted application. If that be so, the petitioner can also

participate in the process of selection.

Recording the submission of the learned Standing Counsel, the Writ Petition is

disposed of.

Sd/- (P.V.ASHA, JUDGE)

rtr/ W.P.(C) No.11327 of 2021-M

A P P E N D I X

PETITIONER'S EXHIBITS

EXHIBIT P1 - TRUE COPY OF THE APPOINTMENT ORDER DT.11.11.2019 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P2 - TRUE COPY OF REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 19.03.2021.

EXHIBIT P3 - TRUE COPY OF THE EXPERIENCE CERTIFICATE ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P4 - TRUE COPY OF THE ORDER NO.PAN/14760/2020-E9 (DP) DATED 12.01.2021, OF THE DIRECTOR OF PANCHAYATH.