JASNA J P Vs. ASSISTANT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The petitioner was appointed as a LPSA in a lower primary school in Attayampathy with effect from 29.9.2014. The Manager is the brother of the petitioner's father-in-law. The appointment was not approved initially. The Manager thereupon approached the DPI. The DPI thereafter by Ext.P9 order in the month of April 2016 directed the AEO to consider the matter in the light of G.O. (P).No.29/16 dated 29.1.2016.

(2.) The Manager by communication dated 5.8.2016 requested the AEO not to approve the appointment. He also stated reasons for such recourse. According to him, he was misled by the petitioner's husband, Santhosh Kumar and he happened to put his thump impression on a fraud committed on him. Learned counsel for the Manager also submitted that an appeal filed before the DPI was also dismissed based on such fraud. It seems that based on the request of the Manager, the appointment order was returned to the Manager.

(3.) Based on the Manager's letter, the AEO rejected the approval on 1.9.2016. The petitioner challenged the order of the AEO before this Court in W.P.(C).No.31004/2016. This Court disposed of the writ petition along with the connected matter on 14.2.2018. It is appropriate to refer the observations of this Court which reads as follows: