C.J. Mary Neena vs The State of Kerala and Others

S. Siri Jagan, J.—The petitioner was appointed as Junior Hindi Teacher in a leave vacancy in the 4th respondent''s school from 21.10.2009. The 5th respondent who was on leave upto 27.08.2010 cancelled the leave and rejoined duty on 13.03.2010. Thereafter she was promoted as H.S.A. (Hindi) from 01.06.2010. According to the petitioner, that promotion is illegal since the 5th respondent does not have the qualification prescribed for the post, whereas the petitioner has all the qualifications for such promotion. In the above circumstances the petitioner has filed Ext.P3 petition before the 2nd respondent. Petitioner seeks a direction to the 2nd respondent to consider and pass orders on Ext.P3 as expeditiously as possible.

I have heard the learned Government Pleader also. In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext.P3 as expeditiously as possible, at any rate within a period of two months from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner as well as the respondent Nos. 4 & 5.