Kavitha M vs The State of Kerala and Others

T.R. Ramachandran Nair, J.—The Petitioner is seeking for grant of approval of her appointment. Exhibit P5 is the appointment order by which she was appointed in a regular vacancy. By Exhibit P6, the Assistant Educational Officer directed to appoint a protected hand in the said vacancy. It is contended that the same is not in tune with the scheme under the Rules. The Assistant Educational Officer has practically relied on Exhibit P8 communication from the Government.

The Petitioner has filed Exhibit P9 representation before the Director of Public Instructions and Exhibit P9(a) before the Government. Since the Assistant Educational Officer''s order is in tune with the communication Exhibit P8, the revision petition filed before the Government can be considered.

There will be a direction to the Government to take a decision on Exhibit P9(a) revision petition after hearing the Petitioner and the Manager, within a period of four months from the date of receipt of a copy of this judgment. The Petitioner will produce a copy of the Writ Petition along with a copy of this judgment before the Government for compliance.

The Writ Petition is disposed of as above.