JYOTHI APARNA J. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, an Upper Primary School Teacher in S.V.D.U.P. School, Purakkad, is before this Court seeking to quash Ext.P18 order and to declare that the petitioner is eligible and entitled to have her name retained in the Teacher's Package. The petitioner seeks for a further direction commanding the respondents to retain the name of the petitioner in the Teacher's Package against Serial No.93 as it originally stood on 6/12/2011.

(2.) The petitioner states that she was appointed as UPST with effect from 1/6/2009 in a newly sanctioned post. The approval of the said appointment was delayed. The Manager had initially appointed Smt. Baby Girija as UPST on 1/6/2007 in an additional vacancy for the year 2008-2009. As there was a ban in making appointments, the said Smt. Baby Girija had to be shifted to a leave vacancy of UPST occurred due to the long leave taken by Smt. Ambili Shankar from 23/1/2008 till 22/1/2013. Still later on 14/7/2008, one Smt. Archana Suthan was appointed in the Additional Division vacancy, wherein Smt. Baby Girija was earlier appointed. The petitioner was thereafter appointed in the additional vacancy of UPST on 1/6/2009.

(3.) The petitioner states that the appointment of Smt. Baby Girija was approved only with effect from 1/6/2007 in the Additional Divisional vacancy sanctioned for the year 2007-2008. The approval for appointment of the petitioner was declined on the ground of non-approval of appointment of Smt. Archana Suthan, who is senior to the petitioner.