MANAGER SARVODAYAM VOCATIONAL HIGHER SCHOOL ARYAMPADAM PADURUTHY Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT GENERALEDUCATION DEPARTMENT

JUDGEMENT

(1.) THE petitioner is the Manager of a Vocational Higher Secondary School. THE staff fixation order for the academic year 2011-2012 is evident from Ext.P1 whereby 13 divisions have been sanctioned. THEre is a direction to absorb one protected H.S.A (Maths) namely, Smt.V.V.Sreela in the retirement vacancy of one Sri.Antony Vadakkathala, H.S.A (Maths) who retired on 31.03.2011. THE petitioner filed an appeal against the staff fixation order Ext.P1 before the Deputy Director of Education who disposed of the appeal as per Ext.P2 order. THEre was a proposal for approval of one Smt.K.J.Remya as H.S.A (English) and the same was rejected by Ext.P3.

(2.) CHALLENGING Exts.P2 and P3, the petitioner has filed separate revision petitions before the Director of Public Instruction as per Exts.P4 and P5. It is prayed that the same may be directed to be disposed of within a time frame.