SANGEETHA.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was originally appointed as U.P.S.A., by the 5th respondent, in the V.K.N.M.U.P. School, Kottekkad. The petitioner was appointed with effect from 01.06.2017, in a vacancy that arose due to the shifting of the post, consequent to the retirement of an L.P.S.A.

(2.) It is the case of the petitioner that her appointment was subjected to her, and further appointment was with effect from 05.02.2018 in a fresh vacancy. The 5th respondent failed to submit the proposal for approval of the appointment on time. Therefore, the 5th respondent submitted the application requesting to condone the delay in submitting the proposal. The 2nd respondent by Exhibit P-3 order condoned the delay in submitting the proposal. Now, the 4th respondent has to approve the petitioner's appointment with effect from 05.02.2018. However the 4th respondent has stated that the software has become dysfunctional and he is unable to process the application and grant approval.

(3.) 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.