NEENA T C Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by Ext. P1 order dated 6/6/13, rendered in OA No. 1920/12 by the Kerala Administrative Tribunal at Thiruvananthapuram, the petitioner, being the applicant therein, approached this Court by filing the present O.P.

(2.) Briefly stated, the facts of the case are that the petitioner has been working in the 2nd respondent department as a Vocational Instructor having possessed the qualification in Agriculture. It is discernible from the record that she had entered into the service on 23/1/2008 and had her probation declared on 23/1/2010.

(3.) In terms of career advancement, Vocational Instructor is the feeder category for the promotional post of Vocational Teacher, which has three strands of recruitment, viz., by direct recruitment, by transfer and by promotion from the post of Vocational Instructor, in the pool of category I. The rules mandate that the recruitment to the post of Vocational Teacher shall be by transfer from the qualified Vocational Instructors, by transfer from qualified ministerial staff and by direct recruitment at the ratio of 2:1:7.