MARY THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) M. J. Aleykutty was working as sewing teacher (specialist teacher) in the O. M. L. P. School, Upputhara. In another school under the same management, namely, St. Ephram's L.P.. School, Cheerakadavu a sewing teacher retired. M. J. Aleykutty was transferred to that school in the retirement vacancy and in the vacancy caused by the transfer the manager appointed the appellant as sewing teacher on 20-6-1984. The statutory authority, namely, the third respondent declined to approve the appointment. Ultimately the appellant came to this court in OP 6977/88. The court disposed of the petition enabling her to file a revision before the government. She filed a revision before the government and that has been dismissed under Ext. P6. Challenging this order she filed OP 5192/91 and that has been dismissed by a learned single Judge. Hence this appeal.

(2.) We have heard learned Government Pleader also.

(3.) The only ground on which approval for the appointment of the appellant in the transferred vacancy has been denied is based on R.2(3) of Chapter XXIII of the Kerala Education Rules. According to learned counsel for the appellant, the learned single Judge did not correctly appreciate the purport of the Rule.