MATHEW S.P. Vs. THE STATE OF KERALA, THE DIRECTOR OF PUBLIC INSTRUCTIONS, THE ASSISTANT EDUCATIONAL OFFICER AND REV. C.H. ALFRED

JUDGEMENT

(1.) BY Ext.P1 order petitioner was appointed as U.P.S.A. Ext.P3 is the order of the DPI by which appointment of the fourth respondent is seen approved from 08 -06 -2005 to 7 -6 -2008. No decision has been taken regarding the approval of the appointment of the petitioner.

(2.) THE relief sought for in the writ petition is to direct the third respondent to consider the approval of appointment of the petitioner as U.P.S.A in the light of the decision of the Division Bench of this Court in Padmanabhan Nambiar v. Government of Kerala, 1997(2)KLT 725 and to pay arrears of salary.