SIMI JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is challenging Ext. P4 and Ext. P7, whereby the approval of appointment of the petitioner to the post of 'UPSA' came to be turned down. Many a ground has been raised in the writ petition in support of the claim preferred by the petitioner.

(2.) THE learned counsel for the petitioner submits, with reference to the contents of affidavit in support of I.A. No. 9744/2012 and also the documents produced along with the said I.A., that the non approval of the appointment of the petitioner was mainly for not approving the appointment of the teacher by name P. Ambika Devi, who came to be promoted to the vacancy of HSA and this resulted in the vacancy that was filled up by appointing the petitioner. It is pointed out that the Government, as per Ext. P8 order dated 24.02.2012, has ordered to approve the appointment of the petitioner with effect from 02.10.2006 pursuant to the approval of appointment by promotion given to Smt. P. Ambika Devi as HSA.

(3.) HEARD the learned counsel appearing for the 5th respondent Manager, as well and the Government pleader for the other concerned respondents.