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Sathi. U.V vs State Of Kerala

High Court Of Kerala · Decided on 6 November 2023 · Citation: (2023) 11 KL CK 0013

HON’BLE JUDGES
T.R. Ravi, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 36566 Of 2023
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Judgment

4 paragraphs · 161 words

T.R. Ravi, J.

1.

Admit. Government Pleader takes notice for the respondents.

2.

The 1st petitioner was appointed as UPSA from 1996. She was deployed in 2013. A vacancy had arisen in 2013 in the parent school. Though request was made for recalling the 1st petitioner, it was not done. Later the petitioner was re-posted in the parent school in 2016 and she continues. A request has been made to appoint the petitioner at least notionally from 2013 to 2016 in the parent school in the existing retirement vacancy of a UPSA. Ext.P5 revision filed by the 2nd petitioner is pending before the 1st respondent. Petitioner seeks early disposal of the same.

In view of the limited prayer made, this writ petition is disposed of directing the 1st respondent to consider and pass orders on Ext.P5, after hearing the petitioners, at the earliest, at any rate, within two months from the date of receipt of a certified copy of this judgment.