THAHIRA C.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is stated to be working as an Assistant Teacher in the Kerala School for the Blind, Malappuram, and she has approached this Court seeking that Exts.P3 and P4 be quashed, to the extent to which it denies approval to her appointment; and that respondents 1 to 4 be directed to approve her appointment with effect from 09.01.2017 and grant her all benefits.

(2.) In response to the afore submissions made on behalf of the petitioner by Dr.George Abraham, the learned Government Pleader, Sri.Unnikrishna Kaimal, submitted that a statement has been filed on behalf of the 4 th respondent wherein, it has been stated as below.

(3.) The learned Government Pleader submits that, as is evident from the afore averments, Ext.P7 order had been issued by the 2nd respondent-Director of General Education (DGE) mandating that all arising vacancies in the school be reserved to be filled up only by persons in the disabled category, until the statutorily fixed 25% quota is satisfied. The learned Government Pleader, therefore, to a pointed question from this Court, admitted that, going by Ext.P7, the appointment of the petitioner cannot be refused approval.