THOMSON C VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner states that she is working as LG (Arabic) Teacher in Vasudeva Vilasom U.P. School, Kothaparambu from 2.6.2008. She was appointed against the retirement vacancy of A.M.Arifa, who retired from the school on 31.3.2008 while working as LG (Arabic). In Exhibit P1 appointment order, it is stated that the petitioner is appointed as UPSA. According to the petitioner, this is a clerical mistake. The petitioner relies on Exhibit P2 Joining Report, which indicates that she joined duty as Arabic Teacher.

(2.) The proposal for approving the appointment of the petitioner was rejected by the Assistant Educational Officer, as per Exhibit P3 order. The Manager filed appeal before the District Educational Officer, which was dismissed as per Exhibit P5 order dated 22.1.2009. The Manager filed a revision before the Director of Public Instruction, which was also dismissed as per Exhibit P7 order dated 24.4.2009. The petitioner filed Exhibit P8 revision dated 12.5.2009 before the first respondent challenging the order passed by the Director of Public Instruction. Exhibit P8 revision is pending disposal.

(3.) Though the petitioner has claimed several reliefs, it is submitted by the learned counsel for the petitioner that the petitioner would be satisfied, if relief No.(iii) is granted directing the first respondent to dispose of Exhibit P8 revision. In the facts and circumstances of the case, the Writ Petition is disposed of as follows :