MINI A.G. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners were appointed as UPSAs in the fifth respondent School. Their approval of appointment was initially rejected by the Educational Officers. Finally, their approval was granted including them in the teachers package from 1.6.2011. In the said circumstances, the petitioners have preferred Ext P18 revision petition before the first respondent. They seek for a direction to the first respondent to consider and dispose of Ext P18 in light of the deeming provision and Exts P15 and P16 judgments of this Court.

(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 to 7.

(3.) The learned counsel for the petitioners reiterated the contentions pleaded in the writ petition. He prayed that the first respondent may be directed to consider and dispose of Ext P18 revision petition within a time frame. The learned Senior Government Pleader did not object to the above prayer.