ANNAMMA OOMMEN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader

(3.) It is submitted by the learned counsel for the petitioner that the petitioner's date of birth is 31.5.1974 as is evident from Ext.P11 SSLC book. The petitioner was initially appointed as a Full Time Menial in short term vacancies in the 5 th respondent's school in the year 2007. The said appointments were approved on daily wage basis. Thereafter, on 6.12.2013, the petitioner was appointed in a regular vacancy of Full Time Menial in the 5 th respondent's school. The said appointment was not approved on the ground that the petitioner had crossed the maximum age limit for appointment. It is submitted that by Ext.P10 order of the Deputy Director of Education, it was found that the petitioner's appointment from 1.12.2007 to 31.12.2007 had been approved only on daily wage basis and that the petitioner is not entitled to any benefit under Rule 51A of Chapter XIV A KER or under any other provision for preferential appointment. It is further held that the appointment of the petitioner as Full Time Menial from 6.12.2013 cannot be approved since the petitioner has crossed the upper age limit. It is further stated in Ext.P10 that since the school in which the petitioner was appointed was uneconomic, the appointment in the school could have been made only by appointing protected hands.