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Judgment
20 paragraphs · 364 wordsAnu Sivaraman, J
This writ petition is filed seeking the following reliefs:
(1) To issue a writ of mandamus or another appropriate writ, order or direction, directing the 1st respondent to consider and pass orders from Ext.P6 revision as
expeditiously as possible.
(2) To issue a writ of certiorari to quash Ext.P4 and to the extent of denial of approval on scale of pay in Ext.P1 appointment order, as they are illegal and
unjustifiable.
(3) To issue a writ of mandamus or any other appropriate writ, order or direction directing the 3rd respondent to approve the appointment of the petitioner as
LPST on scale of pay with effect from 01/06/2020 onwards and to disburse all consequential benefits to her forthwith.
(4) To declare that the petitioner is entitled to get approval as LPST on scale of pay from the academic year 2020-21 onwards as the total effective strength is
increased to 114 which is sufficient to grant approval on scale of pay to the petitioner.
Heard the learned counsel for the petitioner and the learned Government Pleader.
It is submitted by the learned counsel for the petitioner that the petitioner was working as UPST in the Kavumbhagam South UP School pursuant to
an appointment with effect from 12.06.2018. It is submitted that the appointment has been rejected by Ext.P4. It is stated in Ext.P4 that the petitioner
was appointed at a time when the school was uneconomic and that the staff fixation for the year 2020-21 has not been carried out. It is submitted that
aggrieved by Ext.P4 order of rejection of approval, the petitioner has approached the Government with Ext.P6 revision petition and seeks a
consideration of the same.
Having heard the learned Government Pleader also, there will be a direction to the 1st respondent to take up, consider and pass orders on Ext.P6
revision petition with notice to the petitioner as well as the Manager and after hearing them through any appropriate means including video
conferencing. Orders shall be passed at the earliest, at any rate, within a period of four months from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.