SUKANYA N Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has been appointed as a H.S.A.(S.S.) in the S.M.H.S.S. Patharam, which is an aided school managed by the 4th respondent, with effect from 1.6.2009. THE petitioner's grievance in this writ petition is that the appointment of the petitioner has not been approved. Against the non-approval, the petitioner has filed Ext.P6 representation before the 2nd respondent. THE petitioner seeks a direction to the 2nd respondent to consider and pass orders on Ext.P6 expeditiously.

(2.) I have heard the learned Government Pleader also.