PRIYA BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be working as a HSA (English) in T.V.T.M.H.S., Veliyam, Kottarakkara, managed by the fifth respondent, has approached this Court impugning Exhibits P12 and P13 orders as being illegal and unlawful and seeking a consequential direction to respondents 1 to 4 to grant approval of her appointment from 05.06.2006, adverting to Exhibits P14 to P14(e) staff fixation orders for the academic years 2006-07 to 2011-12.

(2.) The learned counsel for the petitioner, however, concedes that the petitioner has already preferred Exhibit P15 statutory Revision before the first respondent Government of Kerala, under the provisions of Rule 92 Chapter XIVA of the Kerala Education Rules and alternatively prays that same be directed to be taken up and disposed of at the earliest and further that until such time as this is done, Exhibits P12 and P13 orders be stayed, since, through the same, the petitioner's appointment for different spells have been ordered to be cancelled.

(3.) The learned Senior Government Pleader submitted that there is no legal impediment in Exhibit P15 Revision being taken up and disposed of; but prayed that this Court may not make any affirmative declarations as to the entitlement of the petitioner to any relief and leave it to the competent Authority to take a decision on it in terms of law.