P VIDYA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner while working as LPSA in SNVTT Institute, Kakkazham, Alappuzha District, was retrenched with effect from 15.7.2010 due to reduction of post, as per Ext.P1 staff fixation order for the year 2010-2011. Aggrieved by Ext.P1, the petitioner filed Ext.P5 appeal dated 18th September, 2010 before the Deputy Director of Education, Alappuzha. Ext.P5 is pending disposal.

(2.) The reliefs prayed for by the petitioner in the Writ Petition are the following:

(3.) Learned counsel for the petitioner submitted that for the time being, the petitioner would be satisfied, if relief No.(iii) is granted. The request is just and reasonable. Accordingly, the Writ Petition is disposed of as follows: