BEENA C.THAMBI Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers :-

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader and the learned counsel appearing for the 7 th respondent.

(3.) It is submitted that the petitioner, who had approved service as LPSA in the 7th respondent school for the period from 3.6.2013 to 14.7.2016, is a claimant under Rule 51A of Chapter XIV A KER for appointment to subsequently arising vacancies in the school. It is submitted that the Manager had three schools in the Trichur District as is evident from Ext.P2. However, though there were vacancies in the schools, where the 7th respondent is the approved Manager by Ext.P2, which had arisen on 1.6.2017 and 1.6.2019 and thereafter, no steps were taken to employ the petitioner in recognition of her statutory claim.