MINI T.J. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader, the learned counsel appearing for the 4th respondent as well as the learned counsel appearing for the 5th respondent.

(3.) It is submitted that the issue which arises for consideration in this writ petition is with regard to the approval of the appointment of the petitioner as Full Time Menial from 01.06.2018. It is submitted that the petitioner had earlier approved service as H.S.A. in the school and the said appointment was approved on daily wage basis. It is submitted that though the petitioner was later appointed as Clerk, the post against which the petitioner was appointed was abolished and the petitioner was thrown out of service. When a voluntary retirement vacancy arose on 31.03.2017, the petitioner was again appointed, but since the 5th respondent had raised a claim under the dying-in- harness scheme, the petitioner's appointment as Clerk was not approved and the 5th respondent was appointed in the vacancy of Clerk which arose on 03.04.2017. It was thereafter that the petitioner was appointed as Full Time Menial on 01.06.2018. It is submitted that approval for the said appointment was also rejected on various grounds. However, by Ext.P15 order passed by the Government, it is clear that the surviving objection against the petitioner's appointment as Full Time Menial with effect from 01.06.2018 was only that she had crossed the age of 40 years and was therefore over aged for the said appointment.