P N SWAROOP Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was appointed as High School Assistant (English) in the additional 6th respondent's school. The said appointment was approved and the petitioners was also paid salary till March 2010. From April 2010 onwards he is not being paid his salary. The reason is that as per the staff fixation order there is reduction in the staff strength and therefore the petitioner is liable to be retrenched. The petitioner submits that it is the 5th respondent who is to be retrenched and not the petitioner . The matter was taken in appeal by the manager. Ext.P9 order was passed in the appeal which was in favour of the petitioner. But the manager filed a revision against Ext.P9. Instead of passing final orders in the revision petition, the Government has issued Ext.P12 order directing that Ext.P9 is to be kept in abeyance. Consequently, the petitioner is unable to enjoy the fruits of Ext.P9 order. Ext.P11 is the revision petition filed by the manager before the Government. Petitioner has submitted Ext.P13 and P15 before the Government seeking expeditious consideration of the revision petition. It is in the above circumstances, petitioner is filed this writ petition seeking following reliefs:

(2.) THE petitioner now submits that the first respondent may be directed to consider Ext.P11 along with Ext.P13 and P15.

(3.) THE petitioner shall produce a copy of the writ petition along with a certified copy of the judgment before the first respondent for compliance.