ASHA CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is presently working as H.S.T. (Social Science) in the 5th respondent school. The 5th respondent has placed the petitioner under suspension by Exhibit P-1 order. This Court by Exhibit P-13 common judgment directed the 2nd respondent to pass orders on the reinstatement of the petitioner.

(2.) It is the case of the petitioner that, the 2nd respondent passed Exhibit P-14 order, in obedience to the the directions in Exhibit P-13 judgment, directing the 5th respondent to reinstate the petitioner into service. The petitioner submitted Exhibit P-15 application before the 5th respondent, requesting to be reinstated. Finally, the 5th respondent by Exhibit P-22 order has directed the petitioner to be reinstated in service. But, the 5 th respondent has not permitted the petitioner to join duty for the period from 20.05.2016 to 29.09.2019. In the said circumstances, the petitioner has submitted Exhibit P-24 representation before the 1st respondent. The petitioner seeks for an expeditious consideration of Exhibit P-24.

(3.) Heard the learned counsel for the petitioner and the learned Senior Government Pleader for respondents 1 to 4. In view of the relief that I propose to pass, I dispense with notice to the 5th respondent.