THUSHARA J.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be working as a High School Teacher (Mathematics) in SNG Higher Secondary School, Chempazhanthy, managed by the sixth respondent, has approached this Court seeking that her three spells of appointment: from 31.08.2004 to 31.05.2005 in SNG Higher Secondary School, Chempazhanthy as Upper Primary School Assistant, evidenced by Exhibits P1 and P1(a) orders, from 01.06.2005 to 31.01.2006 in SNT Higher Secondary School, Nangiarkulangara as High School Assistant (Mathematics) in the additional division post, evidenced by Exhibit P4 order and from 20.07.2006 to 31.05.2001 in SNT Higher Secondary School, Chathannoor as High School Assistant (Mathematics) in the additional division post, evidenced by Exhibit P5 order, be directed to be approved at the earliest.

(2.) However, the learned petitioner concedes that she has already invoked the alternative statutory remedy by preferring Exhibit P23 Revision, under the provisions of Rule 92 Chapter XIVA of the Kerala Education Rules, before the first respondent Government of Kerala and alternatively prays that same be directed to be taken up and disposed of at the earliest.

(3.) The learned Government Pleader submitted that there is no legal impediment in Exhibit P23 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.