CHINCHU LIZEN BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) W.P.(C) No.2704/2024 has been filed by the petitioner, who is working as HSST (Junior) Chemistry in the MSM HSS, Chathinamkulam, Kollam. The petitioner seeks to declare that the petitioner is entitled to get her appointment approved as HSST (Junior) in Chemistry under By-transfer quota at the MSM HSS, Chathinamkulam, Kollam. W.P.(C) No.9502/2024 has been filed by the 5th respondent in W.P.(C) No.2704/2024 seeking to direct the 2nd respondent-Regional Deputy Director to approve the appointment of the petitioner as HSST (Junior) Hindi.

(2.) The parties and exhibits in these writ petitions are referred to in this judgment as they are described/marked in W.P.(C) No.2704/2024, for convenience.

(3.) The petitioner states that she was initially appointed as UPSA on 6/6/2019 in MSM HSS, Chathinamkulam. She was later appointed as HSST Junior on 12/3/2022. After the appointment of the petitioner as HSST Junior, the Manager had forwarded proposal for approval of petitioner's appointment. The proposal was rejected by the Regional Deputy Director as per Ext.P3 order dtd. 22/10/2022.