B SOBHA Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT GENERAL EDUCATION DEPARTMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner is the seniormost High School Assistant in the school managed by the 5th respondent, which is a Higher Secondary School. THE Writ Petition is filed seeking for various directions including the one to the Manager to promote the petitioner as Headmistress from 1.4.2011 onwards. THE further prayer is to direct the 4th respondent to draw and disburse the salary and allowances to the petitioner in the scale of Headmistress from 1.4.2011 onwards.

(2.) THE petitioner is relying upon Exhibit P6 order passed by the Deputy Director of Education, Trivandrum. In Exhibit P6, the Manager was directed to promote and appoint the petitioner as Headmistress with effect from 4.6.2011. It is pointed out that thereafter the petitioner approached the Manager by Exhibits P7 and P8 letters.

(3.) ACCORDINGLY the Writ Petition is disposed of with a direction to the 1st respondent to take a decision on Exhibit P9, after hearing the petitioner and respondents 5 and 6, within a period of three months from the date of receipt of a copy of this judgment. The petitioner will forward a copy of the Writ Petition along with a certified copy of this judgment to the 1st respondent for compliance. The Writ Petition is disposed of as above.