BINCY N.P. Vs. STATE OF KERALA

JUDGEMENT

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

(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 was appointed as LPSA in the 5 th respondent School on 01.06.2017. It is submitted that the approval for the appointment was rejected on the ground that the Manager has not appointed a protected hand. It is stated that the Manager has adjusted the petitioner against a retirement vacancy, which arose on 01.04.2018 w.e.f 12.06.2018. It is submitted that the approval for the said appointment has been approved. However, with regard to the claim of the petitioner for approval of appointment w.e.f 01.06.2017, the petitioner has submitted Ext.P7 revision petition before the 2 nd respondent as against Ext.P5 order of the DEO dated 10.10.2018. It is submitted that Ext.P6 revision has also been preferred by the Manager before the 2nd respondent. The learned counsel for the petitioner submits that the petitioner will be satisfied with the direction to the 2nd respondent to take up, consider and pass orders on Exts.P6 and P7 petitions submitted before the 2nd respondent in accordance with law.