SILVIA SWEETY DURAM Vs. NASEEMA

JUDGEMENT

(1.) The petitioner states that she was initially appointed as HSA at C.C.P.L.M.A.I.H.S.S., Perumanoor, during the period from 17/11/2014 to 31/3/2015 in the leave vacancy of Smt. Carol Subreena Beveira. The proposal for approval of the appointment of the petitioner was however rejected on various grounds by the 4th respondent. Being aggrieved, the petitioner is stated to have approached the 2nd respondent and has preferred Exhibit-P7 revision petition. Seeking expeditious consideration of Exhibit-P7 revision petition, the petitioner is before this Court seeking directions.

(2.) Sri. Vijulal, the learned counsel appearing for the petitioner, would rely on the judgment of the Apex Court in State of Kerala v. Sneha Cherian [2013 (1) KLT 775 (SC)], and according to him, the appointment is liable to be approved on a scale of pay basis in view of the law laid down. The learned counsel submitted that as Ext.P7 revision petition is pending consideration, the petitioner would be satisfied if necessary directions are issued for expeditious consideration of the same.

(3.) I have heard Sri. Bijoy Chandran, the learned Senior Government Pleader as well.