K K REEJABAI Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) THE petitioner was appointed as U.P.S.A. in A.M.H.S.S., Poovambayi, Kinalur, Balussery. It is stated that she was appointed in a retirement vacancy. As per Exhibit P1 staff fixation order for 2010-2011, the third respondent Bousiya, who was working as H.S.A. (Social Science), was reverted to U.P. Section and it was held that she would be deemed to have continued as U.P.S.A. with effect from 15.7.2010. As per Exhibit P1 staff fixation order, the petitioner was allowed to continue in the leave vacancy of Shamsudheen.P.T. with effect from 15.7.2010 to 31.3.2011. THE petitioner is aggrieved by the staff fixation order, the reversion of Bousiya and the accommodation of the petitioner in the leave vacancy. Challenging the staff fixation order, the petitioner filed Exhibit P3 revision dated 12th November, 2010 before the Director of Public Instruction. Exhibit P3 is pending.

(2.) THOUGH several reliefs are claimed in the Writ Petition, the learned counsel for the petitioner submitted that for the time being, it would be sufficient, if Exhibit P3 revision is directed to be disposed of expeditiously. It is pointed out that if the revision is not disposed of expeditiously, the petitioner would have to go out on 31.3.2011, in view of Exhibit P1 staff fixation order.