VINI V. JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st respondent had declined the claim of the petitioners to get approval of appointment and probation as per Ext.P9 order. The petitioners have now preferred Exts.P14 to P16 Review Petitions before the 1st respondent challenging Ext.P9 order. The petitioners seek for a direction to consider and dispose of Exts.P14 to P16 Review Petitions on the ground that there is an error apparent on the face of record of Ext.P9 order.

(2.) Heard the learned Counsel for the petitioners and the learned Senior Government Pleader appearing for the respondents 1 to 4. In view of the limited relief that I propose to pass, I dispense with notice to the respondents 5 and 6.

(3.) The learned Senior Government Pleader submitted that there is no provision in the Kerala Education Rules permitting a Review Petition to be filed.