DEEJA RAJ S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be a High School Teacher (Physical Science) in S.N.Trusts Higher Secondary School, Punalur, managed by the sixth respondent, has approached this Court seeking a direction to the official respondents to approve her spells of appointment as (a) High School Assistant in an additional division post from 01.06.2005 to 30.05.2006 in SN Trust Higher Secondary School, Punalur, as evidenced through Exhibits P3 and P5 orders, (b) from 15.07.2006 to 14.07.2009 in SN Trusts Higher Secondary School, Shornur, evidenced through Exhibit P6 order and (c) from 15.07.2009 to 14.07.2011 in SNG Higher Secondary School, Chempazhanthi in the existing post, evidenced through Exhibit P7 order and prays that this be done taking note of Exhibits P12 to P20 judgments of this Court and P21 and P22 orders of the Educational Authorities.

(2.) However, after praying as afore, the learned counsel for the petitioner conceded that the petitioner has already preferred Exhibit P23 statutory Revision, under Rule 92 Chapter XIVA of the Kerala Education Rules, before the first respondent Government of Kerala and alternatively prays that same be directed to be taken up and disposed of at the earliest.

(3.) The learned Senior Government Pleader submitted that there is no legal impediment in Exhibit P23 Revision being taken up and disposed of; but prayed that this Court may not make any affirmative declarations as to the entitlement of the petitioner to any relief and leave it to the competent Authority to take a decision on it in terms of law.