SHERLY AUGUSTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be presently working in the St.Joseph Higher Secondary School, Karimannoor, Idukki, as HSA (Hindi) has approached this Court impugning Exts.P4 and P8 as per which, her earlier appointment which is under the same management of the 5th respondent - Corporate Manager, has been rejected and asserts that these orders are illegal and unlawful. The petitioner has consequentially prayed that the respondents be directed to approve her appointment and grant her consequent service benefits.

(2.) After contending as afore, the petitioner however, concedes that she has already preferred Ext.P9 revision before the Government of Kerala under the provisions of Rule 92 Chapter XIVA of the KER and alternatively prays that the same be directed to be taken up and disposed of at the earliest.

(3.) The learned Senior Government Pleader, Smt.Nisha Bose submitted that the petitioner only requires Ext.P9 to be taken up and disposed of, there does appear to be any legal impediment in doing so, but that a copy of the same is not available on the files of the competent Authority of the Government and it has not been able to trace out, the same has not properly dated. She therefore, prays that this Court may direct the petitioner to furnish a fresh copy of Ext.P9 along with a certified copy of the judgment before the competent Secretary of the Government of Kerala and that the same can be then disposed of without any avoidable delay.