G. LATHAKUMARI Vs. THE STATE OF KERALA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader for respondents 1 and 2, apart from perusing the record.

(2.) SINCE the issue lies in a narrow compass, this Court proposes to dispose of the writ petition at the admission stage itself.

(3.) NOW the petitioner, having completed 23 years of service, has also been given selection grade. In the Staff Fixation Order 2014 -2015, the post held by the petitioner is declined and accordingly, the petitioner is said to have been placed in teachers bank through Ext. P4. Aggrieved thereby, the petitioner filed a revision in Ext. P7 before the 1st respondent. Ventilating her grievance that so far, Ext. P7 revision petition has not been disposed of, she has filed the present writ petition.