K I TREESA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is presently working as Head of Department (Sanskrit) at St.Mary's College, Thrissur, which is an aided College, where she was originally appointed as Assistant Professor in Sanskrit. Prior to the selection and appointment as Assistant Professor in St.Mary's College, the petitioner had worked as HSA (Sanskrit) in Sree Vivekananda High School, Palamed, which is an aided school, with approved service from 16.11.1991 to 17.9.1991 and thereafter, from 19.9.1991 to 19.11.1991, in a leave vacancy. In the year 1993, Higher Secondary Course was started in that school and the petitioner was appointed as HSST (Sanskrit) for the period from 26.07.1993 till 01.10.1995, in the Higher Secondary section. However, approval for the said appointment was declined. Now the petitioner has approached this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P3 Government order dated 05.07.1996 and Ext.P8 Government order dated 01.04.2016. The petitioner has also sought for a writ of mandamus commanding the 2nd respondent to reqularise her service as HSST (Sanskrit) for the period from 26.07.1993 to 01.10.1995 in the school managed by the 5th respondent, so as to enable her to get all service benefits for the said period and all other terminal benefits after retirement.

(2.) The reliefs sought for in this writ petition are opposed by the 3rd respondent by filing a counter affidavit.

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