NASIMOL P S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a physically challenged person. It is stated that she is qualified to be appointed as Junior Hindi Teacher. The petitioner registered her name with the Employment Exchange, Kodungallur. As requested by the District Employment Officer, the District Collector, Thrissur issued Ext.P4 memo dated 18.10.2007 to the petitioner directing her to be present for the interview/written test on 5.11.2007. The petitioner appeared on time for the interview/written test with all relevant certificates and documents, submits the petitioner. The interview/written test was not conducted. It is stated in the Writ Petition that the petitioner was told that the vacancy would be filled up by selection by the Public Service Commission and therefore the petitioner returned. On getting information that one post of Junior Hindi Part Time Teacher reserved for physically handicapped persons was vacant, the petitioner submitted Ext.P6 representation dated 1.4.2010 to the District Collector requesting him to take necessary steps for appointing the petitioner in the vacant post. Ext.P7 is not yet considered and disposed of.

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

(3.) A statement dated 15.6.2010 is filed on behalf of the third respondent. It is stated in the statement thus: