Rosamma P.D., U.P.S.A, ST. Marys U.P. School vs State of Kerala and Others

T.R. Ramachandran Nair, J.—This writ petition is filed by the Petitioner while working as U.P.S.A in St. Mary''s U.P School, Perumpunna. The main relief sought for in the writ petition is to quash Exts. P3, P4, P6 and P10 and for a direction to the fourth Respondent to approve the appointment of the Petitioner with effect from 11/09/2007 and to disburse all consequential benefits due to her.

The Petitioner has produced along with I.A. No. 5039/2011, Ext. P17 which is a communication from the Government to the Assistant Educational Officer, Iritty. Therein, the Government has directed the Assistant Educational Officer to approve the appointment if the same is otherwise in order, after holding that the appointment is not in an additional vacancy.

The impugned orders will not, therefore, survive in the light of Ext. P17 and, there will be a direction to the fourth Respondent to pass appropriate orders in terms of Ext. P17 within a period of six weeks from the date of receipt of a copy of this judgment. The writ petition is disposed of as above. No costs.