ANJITHA M. R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner filed W.P.(C) No.23577/2024 seeking to quash Ext.P10 order wherein the 1 st respondent has directed to appoint the 8th respondent as LPST.

(2.) The petitioner states that she was working as LPST in the 6 th respondent-School from the year 2022 onwards. The initial appointment was against a retirement vacancy. In view of the judgment of this Court in W.P.(C) No.19808/2021, the said vacancy wherein the petitioner is appointed, was reserved for disabled candidates.

(3.) The petitioner states that the 6 th respondent had submitted requisite roster and requisition letter for appointment of disabled candidates as LPST. The petitioner therefore submitted a representation to the 5 th respondentAEO. The 5 th respondent, as per Ext.P3 order dtd. 30/12/2023, ordered that the petitioner be appointed on daily wage basis till a disabled candidate is appointed on permanent basis.