E.F. JULIE Vs. THE STATE OF KERALA, THE DEPUTY DIRECTOR OF EDUCATION, THE DISTRICT EDUCATIONAL OFFICER AND THE MANAGER

JUDGEMENT

(1.) THE petitioner was appointed as High School Assistant (Social Studies) under Aleemul Islam Higher Secondary School, Padoor which is an aided school against leave vacancies from 22.6.2011 to 6.8.2011 and from 8.8.2011 to 4.10.211 respectively vide Exts. P1 and P2. Subsequently, appointment on regular basis from 4.4.2012 was also given as per Ext. P4. Approval to the said orders of appointment, Exts. P1, P2 and P4, was declined by the District Educational Officer viz., the third respondent on the ground that at the time of appointment of the petitioner as per Exts. P1, P2 and P4 Rule 51 -A claimants were there and their claims were not considered while effecting such appointments of the petitioner. Feeling aggrieved by the said order the fourth respondent Manager preferred an appeal before the second respondent and the said appeal was rejected. Subsequently, the petitioner filed Ext. P9 revision petition before the Government. It is the delay in the matter of consideration of Ext. P9 revision petition that constrained the petitioner to approach this Court by filing this writ petition. I have heard the learned counsel for the petitioner as also the learned Government Pleader.

(2.) In view of the order I propose to pass in this writ petition I do not think it necessary to issue notice to the fourth respondent. As noticed hereinbefore, feeling aggrieved by the orders declining approval to the appointments effected as per Exts. P1, P2 and P4 and also against the order in the appeal preferred by the Manager in that matter the petitioner has filed Ext. P9 revision petition and the same is now pending consideration before the first respondent. In the said circumstances, without making any observation as to the merits of the contentions raised by the petitioner in this writ petition and also in Ext. P9 revision petition this writ petition is disposed of with a direction to the first respondent to consider and pass appropriate orders on Ext. P9 in accordance with law, expeditiously, at any rate, within a period of three months from the date of receipt of copy of this judgment. Needless to say that before passing orders thereon the fourth respondent shall also be put on notice.