JEMY JAMES Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is working as UPSA in Azad Memorial UP School from 18.7.2016 onwards, without approval and salary. Though her proposal seeking approval was rejected by the Educational Officers, the first respondent issued Ext P10 order on 9.6.2020, directing the fourth respondent to grant approval to the petitioner's appointment from the date of her appointment, pursuant to the directions issued by this Court in Ext P9. However, the fourth respondent has not granted approval due to the dysfunctioning of the Samanwaya software.

(2.) The petitioner laments that proposal is kept pending indefinitely by the fourth respondent, on the specious plea that the icon of the Samanwaya software, which is used for granting approval of appointments has become dysfunctional.

(3.) The petitioner has averred that, approval of appointments are governed by the Kerala Education Act and the Rules formulated thereunder. Rule 8(2) of Chapter XIVA of the Kerala Education Rules make it obligatory on the part of the Educational Authority to consider an application for approval, not later than 30 days from the date receipt of the appointment order and the requisite documents.