RESHMI R.NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was appointed by the fifth respondent-Manager, as full time Menial on 23.10.2019 against a regular vacancy as per Ext P1. The proposal for approval of appointment of the petitioner was submitted before the fourth respondent as early as on 23.10.2019 and there is no objection against the proposal. The staff fixation proceedings issued by the fourth respondent in respect of the school for the year 2019-2020 vindicates that the petitioner has been appointed against duly sanctioned posts as evidenced by Ext P3.

(2.) The petitioner laments that proposal is kept pending indefinitely by the fourth respondent, on the specious plea that the icon of the Samanwaya software, which is used for granting approval of appointments has become dysfunctional.

(3.) The petitioner has averred that, approval of appointments are governed by the Kerala Education Act and the Rules formulated thereunder. Rule 8(2) of Chapter XIVA of the Kerala Education Rules make it obligatory on the part of the Educational Authority to consider an application for approval, not later than 30 days from the date receipt of the appointment order and the requisite documents.