ASHA JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers: "(i) to issue a writ of certiorari quashing Ext.P5 as unjust, illegal and unsustainable. (ii) to declare that the petitioner is eligible and entitled to be appointed as HSST (Malayalam) with effect from 15.7.2013 on which date the vacancy of HSST arose; (iii) to declare that the petitioner was and is continuing as H.S.A. (Malayalam) and the said post always existed and the same still exists; (iv) to issue a writ of mandamus directing the respondent no.6 to appoint the petitioner as HSST (Malayalam) in Chapparappadavu High School in Kannur district; (v) to issue a writ of mandamus directing the respondents 1 to 4 to pass orders approving the said appointment of the petitioner as HSST (Malayalam). (vi) to issue a writ of mandamus directing the respondents to pay salary to the petitioner in the post of HSST with effect from 15.7.2013."

(2.) IT is brought to the notice of this Court that, being aggrieved by Ext.P5, petitioner has approached the first respondent by way of Ext.P6 representation and the same is pending.

(3.) HEARD the learned Government Pleader as well. Considering the limited prayers sought for in this writ petition, this Court does not find it necessary to issue notice to the respondents 5 and 6 for the time being. Writ petition is disposed of with a direction to the first respondent to consider and pass appropriate orders on Ext.P6 representation preferred by the petitioner, in accordance with law, as early as possible, at any rate, within a period of six months from the date of receipt of a copy of this judgment, after affording an opportunity of hearing to the petitioner, respondents 5 and 6 and the affected parties, if any. Petitioner shall produce a copy of this judgment along with a copy of the writ petition before the first respondent for compliance.