T.SREELAJA Vs. MANAGER

JUDGEMENT

(1.) THE issue relates to non-approval of the appointment of the petitioner who was appointed as UPSA as per order dated

(2.) 06.2009 in a long leave vacancy of one Smt.P.Deepa Soman. The dispute raised by the petitioner came up for consideration before this Court in W.P.(C) No.7427/2011 which culminated in Ext.P9 judgment dated 09.03.2011, whereby the second respondent was directed to consider the matter and pass appropriate orders in accordance with law, in the manner as specified therein. It was pursuant to the said direction, that the proceedings were finalised by the third respondent vide Ext.P10 order dated 26.03.2012. Being aggrieved of the said order, the petitioner has approached the 4th respondent by filing Ext.P12 revision petition under Rule 92 of the Chapter XIVA KER, which is pending consideration. 2. The learned counsel for the petitioner submits, that the petitioner will be satisfied, if a direction is given to the 4th respondent to consider Ext.P12 and pass appropriate orders within a reasonable time.

(3.) THE petitioner shall produce a copy of the judgment along with a copy of the writ petition before the 4th respondent, for further steps.