Preena P.V. vs The State of Kerala, The Director of Public Instruction, The Assistant Educational Officer and The Manager

T.R. Ramachandran Nair, J.—The petitioner seeks for a direction to the Government to take a decision on Ext.P8 revision petition within a time frame.

The main grievance is regarding the rejection of the appointment of the petitioner for the reason that the appointment is less than one academic year.

The learned counsel for the petitioner submits that the claim of the petitioner will have to be adjudicated in the light of Ext.P5 Government Order dated 26/02/2011. Ext.P6 is the appeal filed by the petitioner before the Director of Public Instruction which has not been disposed of and the learned counsel for the petitioner submitted that it is only proper that Government itself takes a decision in the light of Ext.P5 order.

Therefore, the Government is directed to take a decision on Ext.P8 after hearing the petitioner and the Manager within a period of five months from the date of receipt of a copy of this Judgment. The writ petition is disposed of as above. No costs.

Petitioner will forward a copy of the writ petition along with a copy of the Judgment to the first respondent for compliance.