M.GEETHA, BHAVANA Vs. THE STATE OF KERALA

JUDGEMENT

(1.) JUDGMENT 1. The petitioner, who is working as a Upper Primary School Assistant (for short UPSA) in C.A High School, Coyalmannam, has filed this writ petition impugning Exts.P5, P6 and P8 orders, as per which approval for her appointment has been denied by the competent Educational Authorities. As per the petitioner, the only reason cited by the Authorities for denying approval is because the Manager of this school had not forwarded her appointment orders, true copies of which are produced as Exts.P1 and P2, within time. she asserts that Ext.P8 order has rejected her request merely stating that Exts.P1 and P2 were not forwarded by the Manager to the Educational Authorities in time.

(2.) The petitioner contends that the delay caused by the Manager cannot be held against her and that the alleged lassitude exhibited by the Manager is irreparably prejudices only her and causes no detriment to him. She therefore, prays that Ext.P8 be set aside and that the competent Authorities directed to grant her approval, as prayed for by her.

(3.) I have considered the pleadings on record and I have also heard Smt.Anjaly Nair, the learned counsel appearing for the petitioner. Smt.Anjaly Nair asserts on behalf of the petitioner that even Ext.P8 order does not find any fault with the petitioner; but rejects her application for approval only because the Manager had not forwarded the appointment orders, namely Exts.P1 and P2, within time. She says that the attitude of the Manager in having been so casual and indifferent cannot be a reason to penalize the petitioner, as has been now done by the Educational Authorities.