ANNIE VINEETHA, HIGH SCHOOL ASSISTANT (ENGLISH) ST. PETERS HIGHER SECONDARY SCHOOL Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) The petitioner, who is working as a High School Assistant (English) at St.Peter's Higher Secondary School, Kumbalangi, which is an aided school governed by Kerala Education Act and Rules, is before this Court in this writ petition filed under Article >226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P1(a), to the extent it approves the appointment of the petitioner only from 1.6.2011 and denies approval from 2.1.2008 to 31.5.2011. The petitioner has also sought for a declaration that she is entitled to get her appointment from 2.1.2008 to 31.5.2011 approved on regular pay scale as H.S.A. (English) and there is no reason to deny the said approval and the action of the 4th respondent District Educational Officer in having denied the approval is illegal and arbitrary. The petitioner has also sought for a writ of mandamus commanding the 3rd and 4th respondents to approve the appointment of the petitioner with effect from 2.1.2008 to 31.5.2010 and from 1.6.2010 to 31.5.2011 on regular pay scale as H.S.A. (English) and to disburse arrears of salary to the petitioner within a time frame.

(2.) During the pendency of this writ petition, the petitioner has moved Ext.P3 revision petition dated 5.3.2018 before the Government, under Rule 92 of Chapter XIV A of KER.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for respondents 1 to 4.