AISWARYA CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was appointed as L.P. School Teacher on regular basis with effect from 20.06.2016 in the school managed by the 7th respondent.

(2.) According to the petitioner, initially her appointment was rejected by the 5th respondent. The Manager had preferred an appeal before the 4 th respondent which was also rejected. Thereafter, the Manager submitted an appeal before the 2nd respondent, which was not considered.

(3.) Aggrieved by the same, the petitioner moved the Government, but the Government also rejected the same. Thereafter, the petitioner filed a review petition before the Government. The 1st respondent by Exhibit P-2 order directed the 5th respondent to approve the appointment of the petitioner from the initial date of appointment. The order was forwarded by the Manager to the 5th respondent, but till date the appointment has not been approved.