SIMI SIMENTHY Vs. STATE OF KERALA

JUDGEMENT

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

(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 had been initially appointed in a leave vacancy from 2007 to 2010 under the L.A.I.U.P.S, Kadukutty and that the appointment was approved. Later the petitioner was appointed in a sanctioned vacancy on 15.07.2011, but the said appointment was not approved. By Ext.P2 order, the petitioner was appointed as UPSA from 01.06.2015. Though the proposal for approval was forwarded, it was rejected on the ground that there were management disputes pending and that the proposal could be considered only after getting orders from this Court. It is submitted that the Deputy Director of Education is now functioning as Manager of the School and that the proposal has thereafter being forwarded by the Deputy Director of Education to the 4th respondent for approval. However, on the ground that the Samanwaya portal was dis-functional the appointment has not been approved.