MEERA JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 17th day of March, 2025 The petitioner states that she was appointed as LPST on 3/12/2021, as per Ext.P1 against a promotion vacancy when one Devika R was promoted as Headmistress with effect from 1/6/2020. The promotion of Smt. Devika R as Headmistress from 1/6/2020 was approved as per Ext.P4 order dtd. 21/10/2020.

(2.) The petitioner states that the approval for the petitioner's appointment as LPST was rejected by the Assistant Educational Officer holding that proposals for approval of seven senior Teachers are pending and that PwD candidate was not appointed.

(3.) The petitioner states that the approval was granted subsequently to the appointment of the seven Teachers as per Ext.P3 series. Therefore, there is no reason why the petitioner's appointment as LPST cannot be approved. The petitioner states that one Smt. Harsha was appointed was LPST on 1/9/2021. Smt. Harsha was appointed against the vacancy of Smt. Jani Joseph, who was promoted from the post of LPST to the post of HST (Physical Science). However, the promotion of Smt. Jani Joseph was not approved on the ground that she does not possess K-TET qualification. As Smt.Jani Joseph's promotion was not approved, approval was not granted to appointment of Smt. Harsha as LPST. It is on this excuse that now the approval for appointment of the petitioner is not being granted.